HARSH KUMAR,J. - (1.) The revision has been filed against the summoning order dated 17.3.2012 passed by ACJM-III Bijor in criminal complaint case no. 212 of 2012 (Smt. Shaista v. Rafiuddin) , under Section 323, 504, 506, 406 IPC and 6 of D.P. Act, P.S. Kotwali Shahar, District Bijnor.
(2.) Case called out. Learned counsel for the opposite party is not present.
(3.) Heard learned counsel for the revisionist, learned AGA for the State respondent.;