HANSA SINGH Vs. JASWINDER SINGH

JUDGEMENT

(1.) CHALLENGE in this criminal revision petition is to the order dated 16.4.2010, passed by learned Additional Sessions Judge, Tarn Taran, whereby the criminal revision filed by the respondent -complainant, Jaswinder Singh, was accepted and the petitioner, Hansa Singh, alongwith other persons, namely, Piara Singh, Ajit Singh and Jagir Kaur, was ordered to be summoned to face trial for the offences punishable under Sections 120 -B and 420, IPC.

(2.) A complaint alleging the commission of the offences punishable under Sections 120 -B, 420, 467, 468 and 471, IPC, was presented by the respondent -complainant, Jaswinder Singh, against the petitioner, Hansa Singh, and other persons, namely, Gurdial Singh, Piara Singh, Ajit Singh and Jagir Kaur. After completing the formalities as enshrined under Sections 200 to 203, Cr.P.C., the complaint filed by the respondent -complainant was dismissed by the learned Sub -Divisional Judicial Magistrate, Tarn Taran, qua Piara Singh, Ajit Singh, Hansa Singh (petitioner) and Jagir Kaur, vide order dated 31.10.2006, and only Gurdial Singh was ordered to be summoned to face the trial for the offence punishable under Section 420, IPC.

(3.) DISSATISFIED with the order dated 31.10.2006, the respondent -complainant filed a criminal revision petition before the learned Court of Session at Tarn Taran. The same was decided by learned Additional Sessions Judge, Tarn Taran, vide order dated 16.4.2010, whereby the order passed by the learned Sub -Divisional Judicial Magistrate, Tarn Taran, was set aside and the matter was remitted to the learned Trial Court for passing a fresh order after considering the preliminary evidence led by the respondent -complainant. Challenging the order dated 16.4.2010, present criminal revision petition has been filed by the petitioner, Hansa Singh.