- (1.) The compendium of the facts, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that, in the wake of complaint of complainant Nirmal Singh son of Ram Singh, a criminal case was registered against the accused, vide FIR No.24 dated 16.1.2001 (Annexure P1), on accusation of having committed the offences punishable under Sections 406 and 420 read with section 34 IPC, by the police of Police Station Sadar Jalandhar.
(2.) In pursuance of the application (Annexure P4) of the complainant, the petitioners-accused were summoned to face the trial for the indicated offences under section 319 Cr.PC by the Magistrate, by virtue of impugned summoning order dated 13.2.2004 (Annexure P6).
(3.) Aggrieved by it, the Criminal Misc.No.M-22427 of 2010 filed by the petitioners-accused to challenge the impugned summoning order, was dismissed as withdrawn with liberty to file revision petition, by means of order dated 5.8.2010 (Annexure P7) by this Court.;