- (1.) V. N. Mehrotra, J. Heard counsel and perused the material on record. Applicants have challenged the order passed by the learned Magistrate sum moning the applicants for the offence under Section 494/109, I. P. C. I have considered the material which has been relied upon by the learned Magistrate. In my view there is no sufficient ground to interfere with the order passed by the learned Magistrate summoning the applicants at this stage.
(2.) LEARNED counsel for the revisionists has also challenged the order passed by the learned Magistrate issuing bailable warrants for the arrest of the revisionist. LEARNED counsel states that the order for issuance of bailable warrants has been passed though applicants were not served with the summonses. Considering the above statement it is directed that applicants shall appear within a period of three weeks from today before the Magistrate con cerned and in the meanwhile order dated 24-3-93 passed by the 1st Additional Munsif Magistrate Khurja in case No. 1100 of 1991. Mahipal Singh v Jai Singh Pal & Ors, issuing bailable warrants for the arrest of the applicants shall remain stayed. The learned counsel has further argued that the personal presence of the revisionist before the Magistrate concerned may be exempted. The revisionist will be free to move a proper application before the learned Magis trate for that purpose and I have no doubt that the learned Magistrate will consider the same in accordance with law. 4- The revision is disposed of with the above observations. A copy of this order may be supplied to the counsel for the revisionist on payment of usual charges within 48 hours. .;