- (1.) LIST revised. None appeared on behalf of the revisionist.
(2.) HEARD learned AGA and perused the record.
(3.) THE present revision has been filed against the order dated 6.7.2006 passed by Chief Judicial Magistrate, Bulandshahr in Complaint Case No. 3626 of 2006, Rahis Ahmad Vs. Khalik and others by which after receiving evidence under section 200 and 202 Cr. P.C. for the complainant/revisionist, the court below has passed the summoning order dated 6.7.2006 by which only one accused was submitted for offence under section 406 IPC. Aggrieved by this impugned order, complaiant has preferred the present revision with prayer to summon the other accused persons mentioned in this complaint. The ground as mentioned in the memo of revision is that evidence addiced by the complainant/revisionist make out, inter alia, the commission and offence against other opposite parties of the complaint herein summoned. Therefore, the other persons also have been summoned like opposite party no. 1 Khalil.;