- (1.)Leave granted.
(2.)Heard the learned counsel for the parties
(3.)By order dated 30 1.2001, IIIrd Judaic magistrate, Meerut issued summons the offences punishable under section 323/34, 324/34, 307/34 and 506 IPC, complaint no. 1406 of 2000. Against the order, respondent nos 2 and 3 preferred criminal revision no. 154 of 2001 before the sessions judge, Meerut. After conserving the evidence which was recorded the inquiry under section 200 of Criminal procedure Code, the 7th additional, court district judge, Meerut arrived at the conclusion that on the basis of available evidence on record, the trial court rightly exercise its jurisdiction in summoning the accused hence, revision application was dismiss by judgment and order dated 25.1 20c