RANJANA PANDYA, J. - (1.) CASE called out in the revised list. None is present on behalf of revisionist and opposite party no. 1. Learned A.G.A. is present.
(2.) THIS revision has been preferred against order dated 04.01.1990 passed by Xth Additional Sessions Judge, Kanpur Nagar, in criminal revision no. 42 of 1989 whereby the revision of opposite part no. 1 was allowed and the summoning order dated 25.02.1989 passed by Additional Chief Metropolitan Magistrate -II, Kanpur Nagar in complaint case no. 296 of 1989, under Section 498 I.P.C. was set aside. Brief facts are that complaint was filed before learned Magistrate under Section 498 I.P.C. with the allegation that opposite party no. 1 and three other persons took away the legally wedded wife of revisionist from her legal guardianship with intention to get her married with some other person. Learned Magistrate has examined the complainant under Section 200 Cr.P.C and in an inquiry under Section 202 Cr.P.C, the witnesses were examined. After that, learned lower court concluded that there are sufficient ground to proceed under Section 498 I.P.C. against the accused 2, 3 and 4 and summoned them.
(3.) FEELING aggrieved the opposite party no. 1 filed revision bearing no. 42 of 1989 which was allowed on 04.01.1990 and summoning order dated 25.02.1989 was set aside.;