- (1.) ONKARESHWAR Bhatt, J. This revision has been filed against the order dated 15-10-1997, passed by Sri S. K. Gupta 1st Additional Chief Metropolitan Magistrate, Kanpur Nagar. By the im pugned order revisionist has been sum moned under Section 5001. P. C.
(2.) THE revisionist was absent, even when the case was taken up in the revised list. Sri Shekhar Yadav, learned Coun sel appearing for the State has been heard and the record has been persued. The opposite party No. 2 has filed a complaint against the revisionist under Section 500 I. P. C. The copy of the com plaint has been filed in pursuance of the order of the Court dated 27- 11-1997. A perusal of the complaint shows that the daughter of the opposite party No. 2 com plainant was married to the son of revisionist-accused. The daughter of the complainant was ill- treated and was turned out of the house. Thereafter the revisionist-accused started saying that op posite party No. 2 has a criminal history and he is a criminal. In the application given to the police authorities also the revisionist accused has mentioned that op posite party no. 2-complainant has got a criminal history. According to the com plaint by saying so and writing so the revisionist-accused has harmed the reputation of opposite party complainant. The Magistrate has recorded the state ment of opposite party No. 2-complainant and two witnesses under Section 202 of the Criminal Procedure Code. The learned Magistrate found that there is sufficient ground of proceeding and by the impugned order has summoned the accused- revisionist under Section 5001. P. C. There is no illegality in the impugned order, which is correct, legal and proper and calls for no interference.
(3.) THE revision has no force and is summarily dismissed. THE stay order dated 27-11-1997 is vacated. Petition dismissed .;