GIRDHARI LAL SHARMA Vs. SALIG RAM

JUDGEMENT

(1.) Heard learned counsel.

(2.) This revision is directed against the order dated 23.4.2002, passed by learned sessions judge, Una in criminal Revision No. 32 of 2001.

(3.) Petitioner is aggrieved from the said order, whereby revision filed by respondents No. 1 to 5 against the summoning order issued by learned Addl. Chief Judicial Magistrate, Una dated 28.9.2001, has been allowed and thus dismissing the Complaint filed by the petitioner under section 500 of the I.P.C.