RAVINDER KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) By means of the present petition preferred under Article 227 of the Constitution of India and under Section 482 of the Code of Criminal Procedure, petitioner has sought, quashing of the complaint in case No. 2 of 2009 before the Human Rights Court i.e. Sessions Judge, Una, filed by respondent No. 2 against the petitioner 1 Whether the reporters of Local Papers may be allowed to see the judgment ?. and four others belonging to the same family under "The Protection of Human Rights Act, 1993", in short the `Act'.

(2.) The petitioner felt aggrieved by the following order passed by the court below, taking cognizance of the matter, under the act:

(3.) The challenge in this petition has been made by the petitioner on the ground that the court below could not have taken the cognizance of the matter directly and that too the petitioner and other co-accused could not have been summoned without specifying the offence and further that it also lacks the territorial jurisdiction.