- (1.) The present revision has been filed by the petitioners Arvind Bansal and Mahender Partap under Section 401 Cr.P.C. against respondents State of Haryana and Kulwant Rai Jindal, challenging the impugned judgment dated 04.03.2015 passed by learned Addl. Sessions Judge, Sirsa, vide which the revision petition filed by respondent No.2 was allowed and the order dated 17.04.2014 passed by learned Chief Judicial Magistrate, Sirsa was set aside.
(2.) Notice of motion was issued and learned State counsel as well as learned counsel for respondent No.2 appeared and contested the revision petition.
(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.;