HARSH KUMAR, J. - (1.) Heard Shri Nitin Sharma, learned counsel for the revisionist, learned A.G.A. for the State and perused the record.
(2.) None present for the complainant/opposite party no.2.
(3.) The revision has been filed against the order dated 2.4.2011 passed by A.C.J.M., Meerut in complaint case no.703 of 2011 (Seema v. Chhaya Rastogi and another) under Sections 323, 504, 506 and 269 I.P.C. P.S. Civil Lines, District Meerut, issuing process against the revisionist and another for the offences under Sections 323, 504 and 269 I.P.C. and rejecting the part of complaint for the offences under Sections 500 and 270 I.P.C.;