MASOOD AHMED Vs. EXECUTIVE MAGISTRATE IST CLASS, DODA

JUDGEMENT

(1.) The petitioners have impugned the complaint as well as proceedings initiated under Sec. 107 and 117 of Cr.P.C before the respondent No. 1 on the following grounds:-

(2.) The petitioner No. 1 appeared in person and has vehemently argued that no proper procedure has been followed by the respondent No. 1 for issuing the process against the petitioners.

(3.) Mr. Suneel Malhotra, GA submitted that there is no illegality in the order impugned and the petitioners have been rightly summoned by the respondent No. 1.