U.S. Tripathi, J. - (1.) Heard learned counsel for the applicant and learned A.G.A. and perused the record.
(2.) This petition under Section 482, Criminal Procedure Code has been filed for quashing the orders dated 6-5-2002 and 20-12-2001 passed by the Sessions Judge, Rampur in Criminal Revision No. 63 of 2002 and Civil Judge (S.D.), Rampur in Criminal Case No. 409 of 2001 respectively.
(3.) No summoning order has yet been passed on the application of the applicant treated as complaint by the Magistrate. Before passing summoning order the accused-opposite parties have no locus to be heard and matter of summoning is between complainant and the Court. Therefore, notices are not being sent to opposite party Nos. 3 to 15 and petition is finally disposed of on hearing the learned counsel for the applicant and learned A.G.A.;