- (1.) Heard Sri Nasiruzzaman, learned counsel for the petitioner and learned A.G.A. for respondent no. 2. None appeared on behalf of respondent no. 2 though the names of Sri V.K. Sharma and Sri S.N. Yadav, Advocates are shown in cause list and case is called in revised.
(2.) The writ petition is directed against the summoning order dated 21.02.2003 passed by Civil Judge (Junior Division)/ Magistrate, Sikohabad and Revisional order dated 21.06.2004 passed by Additional Sessions Judge, Court No. 1, Firozabad, whereby Criminal Revision No. 134 of 2003 has been dismissed.
(3.) Learned counsel for the Petitioner contended that complaint, if read in its entirety and treating allegations contained therein true, the same do not disclose any offence under Section 405 IPC, hence order of summoning under Section 406 IPC is patently illegal and without jurisdiction.;