MUBEEN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Prayer in this petition, filed under Section 482 Cr.P.C., is for setting aside the order dated 10.03.2015 (Annexure P-6), passed by the revisional Court, vide which the summoning order dated 14.03.2012 (Annexure P-2), passed by the trial Court, was set aside and the case was remanded back to the trial Court; as well as subsequent order dated 09.06.2015 (Annexure P-7), vide which the trial Court has dismissed the complaint.

(2.) On 19.10.2015, the following order was passed:

(3.) Thereafter, on 01.12.2015, the following order was passed: