DHARMA ROHILLA Vs. SAROJ

JUDGEMENT

(1.) The petitioners vide the present petition under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India have assailed the impugned order and judgment dated 11.12.2018 in Crl. Revision No.458/2018 of the learned Additional Sessions Judge (SFTC) District-South West, Dwarka Courts, New Delhi which upheld the summoning order dated 12.9.2018 of the learned Metropolitan Magistrate (Mahila Court)-02, South West, Dwarka in CC No. 26903/2018. The petitioners thus seek that the judgment dated 11.12.2018 of the learned Additional Sessions Judge (SFTC) and the summoning order dated 12.9.2018 of the Court of the learned Metropolitan Magistrate-02 (Mahila Court), South West, Dwarka be set aside.

(2.) Notice of the petition was issued to the respondent and the respondent has been represented and submissions have been made on behalf of either side by their learned counsel.

(3.) The petitioners No.1 and 2 have professed through the petition and in the memo of parties that they, i.e., Dharma Rohilla and Sukh Devi are the father-in-law and mother-in-law respectively of the respondent Saroj W/o Ajit Kumar Rohella and that the petitioner No.3 is the younger son of the petitioners No. 1 and 2.