RAI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON a private complaint made by the second respondent, the petitioner was directed to appear while passing summoning order through a bailable warrant. No non-bailable warrant has been issued to the petitioner. In these circumstances, apprehension of the petitioner that he will be arrested is not warranted. It is open to the petitioner to appear before the Magistrate and it is also open to the Magistrate to pass such orders as are required under law. Disposed of accordingly. Order accordingly.