- (1.) Leave granted.
(2.) The High Court has by its impugned order dated 1 April 2013 dismissed a criminal revision against an order of 7 May 2012 by which the petitioner was summoned under Section 319 of the Code of Criminal Procedure 1973 ("Cr.PC").
(3.) On 2 May 2005, an FIR was registered under Sections 302, 148 and 149 of the Penal Code. After registration of the FIR, a challan was presented as against ten persons. Charges were framed.;