- (1.) List has been revised.
(2.) Heard learned counsel for the revisionists and learned AGA for the State. No one appeared for opposite party no. 2 and 3.
(3.) This revision has been preferred against the order dated 18.3.2005 passed by Judicial Magistrate, Hasanpur, District J.P. Nagar summoning the revisionists for proceeding under sections 406, 417 and 120B of Indian Penal Code.;