ASHOK KUMAR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) PETITIONER is aggrieved by the order dated 20.05.2009 of learned Additional Sessions Judge (Fast Track Court), whereby his revision petition, challenging the order dated 11.09.2007 of Additional Chief Judicial Magistrate, by which he has been summoned as an accused, in a complaint, under Section 500 of the Indian Penal Code, instituted by Respondent Dinesh Chander Sharma, has been dismissed, with the direction to trial Magistrate to consider framing of charge, if warranted by the record, after hearing him.

(2.) RESPONDENT filed a complaint, under Section 500 of the Indian Penal Code against the Petitioner and D.C. Office Employees Union, through its President, alleging that they had addressed a defamatory letter to the President, Bar Association, Una, of which the Respondent is a member.

(3.) RESPONDENT appeared as his own witness and also examined a few other witnesses. Learned Judicial Magistrate passed an order, summoning the President of the aforesaid Employees' Association as also the present Petitioner, who had signed the letter addressed to the President of the Bar Association, in the capacity of President of the Employees' Association. Both the accused were then read out the substance of accusation.