S.C. Agarwal, J. - (1.) HEARD learned Counsel for the revisionists and learned A.G.A. for the State.
(2.) IN view of order proposed to be passed, there is no need to issue notice to respondent No. 2. Order dated 1.8.2009 passed by Judicial Magistrate -I, Meerut in Criminal case No. 2187 of 2008 State v. Gulzar, P.S. Sardhana, District Meerut and judgment and order dated 14.5.2010 passed by Additional Sessions Judge, Court No. 3, Meerut in criminal revision No. 409 of 2009 are under challenge in this revision.
(3.) IN the aforesaid criminal case No. 2187 of 2008, an application was moved by the complainant for summoning the petitioners as accused under Section Cr.P.C. The application was allowed and the petitioners were summoned to face trial. The revision filed by the revisionists was dismissed by the Sessions Court. Hence this writ petition.;