JAGDISH SINGH Vs. RAMESH CHAND AND OTHERS

JUDGEMENT

(1.) Challenge in this petition is to order dated May 18, 2015 (Annexure P-2) passed by ld. Sessions Judge, Ambala whereby revision petition of respondent No.1 against summoning order dated May 17, 2014 (Annexure P-1) has been accepted as well as revision petition preferred by petitioner seeking modification of order dated May 17, 2014 for summoning respondents No. 2 to 4 as an accused has been dismissed.

(2.) The background of the present petition is that petitioner lodged a complaint against respondents alleging that various complaints (Ex.C1 to C5) were moved by respondents in order to cause harm to his reputation. Petitioner and his family members were summoned time and again for interrogation as well as lie detection test but they were found innocent. Due to the said malafide act of respondents, petitioner had suffered harm to his reputation and defamed in the eyes of nears and dears. On the basis of preliminary evidence brought on record before ld. Magistrate, respondent No. 1 was summoned to face trial under Section 500 IPC whereas complaint against respondents No. 2 to 4 was dismissed vide order dated May 17, 2014.

(3.) Feeling dissatisfied, petitioner preferred criminal revision No.76 of 2014, titled as "Jagdish Singh vs. Ramesh Chand and others" for modification of order dated May 17, 2014 to summon respondents No. 2 to 4 to face trial along with respondent No.1 whereas another revision petition No. 92 of 2014, titled as "Ramesh Chand vs. Jagdish Singh" was preferred by respondent No.1 challenging the aforesaid order. Revision petition preferred by petitioner was dismissed whereas revision petition preferred by respondent was allowed and order dated May 17, 2014 was set aside.