- (1.) Heard learned counsel for the revisionist and learned AGA and perused records.
(2.) This revision has been filed against the order dated 14-01-2005 passed by Addl. Chief Judicial Magistrate, Court No.-1, Pilibhit in criminal Misc. case no. 875M/ 2004 Shubhankar Mandal vs. Gaurang Sarkar & Others, p.s. Madho Tanda, Pilibhit by which final report in case crime no. 429/ 2004 section 307, 323, 504, 506, 392 IPC was rejected after accepting protest petition and cognizance for offences under section 323, 504, 506, 392 IPC was taken and accused (revisionists) were summoned for trial.
(3.) After allowing application u/s 156(3) CrPC of the complainant Shubhankar Mandal, case crime no. 429/ 2004 section 307, 323, 504, 506, 392 IPC was registered, in which after investigation final report was submitted in the Court. After receiving notice of final report complainant had file protest petition alongwith affidavits of the witnesses. Then learned Magistrate had passed impugned order dated 14-01-2005 rejected the final report and summoned the accused- revisionist for trial. Aggrieved by this impugned order summoned accused persons had preferred present revision with prayer to quash the summoning order.;