SANJAY Vs. RAKESH AND OTHERS

JUDGEMENT

(1.) Crm No.3484 of 2018

(2.) In view of averments made in the application supported by an affidavit of N.S. Panwar, Advocate, the application is allowed, the order dated 16.01.2018 is recalled and the main petition is ordered to be restored to its original number and is also taken up today for hearing.

(3.) Prayer in this petition is for setting-aside the impugned orders dated 20.11.2015 (Annexure P1) passed by the trial Court vide which, in a criminal complaint filed by the petitioner against respondents No.2 to 10 under Sections 323, 326, 324, 452, 506, 148 and 149 IPC was dismissed and only respondent No.1 was summoned to face the trial for commission of offence punishable under Sections 323, 325, 452 and 506 IPC as well as the order dated 10.05.2017 (Annexure P2) passed by the Revisional Court dismissing the revision filed by the petitioner.