PRITHI PAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner - Prithi Pal Singh has filed the present petition, under sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC') read with Article 227 of the Constitution of India, for setting aside the order, dtd. 29/6/2019, passed by the Court of learned Sessions Judge, Kangra at Dharamshala.

(2.) By virtue of order, dtd. 29/6/2019, the learned Sessions Judge, Kangra at Dharamshala has dismissed the revision petition, filed by the petitioner, against the summoning order, dtd. 28/11/2000, passed by the Court of learned Chief Judicial Magistrate, Kangra at Dharamshala (hereinafter referred to as 'the trial Court') in Complaint Case No. 103-I/2002.

(3.) The parties to the present petition, are hereinafter, referred to, in the same manner, in which, they were referred to, by the learned trial Court.