- (1.) Prayer in this petition filed under Section 482 of the Code of Criminal Procedure is for setting aside the order dated 28/11/2005 passed by the Judicial Magistrate, 1st Class, Jalandhar, whereby the application filed under Section 319 Cr.P.C. by respondent No.2 has been allowed and the petitioner has been summoned to face trial.
(2.) Counsel for the petitioner contends that the present petition be accepted as the impugned order is non speaking. No reason whatsoever has been assigned for summoning the petitioner.
(3.) I have heard learned counsel for the petitioner and perused the paper book as also the impugned order. Notice of this petition was issued to the respondents but no one has put in appearance on behalf of respondent No.2.;