(1.) Leave granted.
(2.) This appeal at the instance of the complainant is directed against the judgment of the High Court of Punjab and Haryana at Chandigarh, in Criminal Miscellaneous Petition No. 9585-M of 2008. The High Court, by the order impugned in this appeal, confirmed the order of the learned Additional Sessions Judge, Panchkula dated 10.03.2008, in and by which, the learned Additional Sessions Judge reversed the orders of the learned Chief Judicial Magistrate, Panchkula dated 30.07.2001 and 17.04.2007.
(3.) The brief facts, which are required to be stated are that the Appellant herein filed a complaint against the Respondent, alleging that the Respondent threatened the Appellant and one Shri. R.C. Chopra that if they did not withdraw the complaint filed by them earlier as against one Smt. Maya Rani, Under Section 500 Indian Penal Code, both of them will not remain in service. By an order dated 30.07.2001, the learned Chief Judicial Magistrate, Panchkula summoned the accused 1 to 10 and 12 to face the trial for the offences Under Sections 323, 354, 389, 452, 458, 500 and 506, read with Sections 34 and 120B of Indian Penal Code.
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