BHAGAT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner, who is the complainant, has filed this criminal revision against the order dated 26.9.2003 passed by the Additional Sessions Judge, Yamuna Nagar at Jagadhri, whereby on the revision petition filed by accused respondents No.2 to 4 against the order dated 21.9.2002 passed by the JMIC, Jagadhri, vide which they were summoned under Section 406 IPC, the summoning order qua the aforesaid respondents was aside and they were discharged of the bonds, if any, furnished by them. I have heard the counsel for the parties and gone through the judgments passed by both the Courts below.

(2.) COUNSEL for the petitioner has raised only contention that the revision filed against the summoning order was not maintainable and the same could not have been entertained by the Appellate Court. On merits, he could not point out any illegality. I do not find any merit in this contention of the counsel for the petitioner. The Court of Session was competent to entertain the revision against the summoning order. Crl.Revision No.373 of 2004 -2- Thus, I do not find any illegality or infirmity in the order passed by the Appellate Court. Hence, this criminal revision is dismissed. November 13, 2006 (SATISH KUMAR MITTAL) vkg JUDGE