VINOD KUMAR Vs. DHARAM SINGH /COMPLAINANT

JUDGEMENT

(1.) AN application has been moved on behalf of respondent No.1 making a prayer that the present revision may be dismissed. Copy of the same has been given to the counsel opposite, Who does not want to file reply to the same though he has pointed out that the learned counsel for respondent No.1 while drafting the application, has made some uncalled for aspersions. It is for the counsel for the petitioner to decide in what manner her wants to accept those allegations.

(2.) ON merits, I have heard the counsel for the parties. An arguments was built by the learned counsel for respondent No.1 that then summoning order passed by the learned Addl. Sessions Judge, Ropar, is not subject to revision because it is still open to the petitioner to make a submission that with the dismissal of the complaint vis -a -vis the petitioner by the C.J.M. was not, infact a discharge and, in these circumstances, the provisions of Section 398, Cr.P.C. are not applicable to the facts in hand.

(3.) I am not in a position to subscribe to the argument raised on behalf of respondent No.1.