Rahul Chaturvedi, J. - (1.) Heard learned counsel for the revisionist at great length and learned AGA for the State and perused the record of the case.
(2.) By means of the instant revision the revisionist Dr. Anand Pratap Singh, Head of Department, Department of Psychology and Mental Health, Gautam Budh Nagar University, Gautam Budh Nagar assailing the summoning order dated 26.09.2017 passed by learned IIIrd A.C.J.M., Gautam Budh Nagar in case no. 3938 of 2016 in-re (State Vs. Anand Pratap Singh) arising out of case crime no. 15 of 2016 under Section 354A, 354B, 354C, 354D, 406, 506 and 504 IPC, P.S.-Ecotech-I, District Gautam Budh Nagar.
(3.) Perused the impugned summoning orders.It transpires from the record that on earlier occasion, the applicant approached this Court by filing Criminal Revision No. 434 of 2017, which was allowed by coordinate Bench of this Court vide judgement and order dated 22.08.2017, remanding the matter back for fresh consideration by the concerned Chief Judicial Magistrate by speaking order within a month. Accordingly, IIIrd Additional Chief Judicial Magistrate, Gautam Budh Nagar after going through the entire materials on record and case diary, has passed the summoning order dated 26.09.2017. The revisionist again filed instant Revision assailing the above summoning order dated 26.09.2017.;