KAMLA SINHA Vs. PREM PYARA

JUDGEMENT

(1.) ABOVE two petitions are directed against the impugned order of learned M.M. dated 16th April, 2008 as modified vide order dated 28th May, 2008, whereby the respective petitioners have been summoned to undergo trial.

(2.) PETITIONERS Kamla Sinha and Mugdha Sinha have been summoned to undergo trial. Operative portion of the summoning order dated 16th April, 2008 as modified vide order dated 28th May, 2008 reads thus:

(3.) ON the contrary, it is submitted on behalf of the respondent that a prima facie case is made out against all the petitioners. Learned counsel has submitted that during the course of enquiry, Magistrate had summoned certain documents from Ministry of Home, Government of Rajasthan, Office of the District Collector and DCP (South-West), New Delhi and on perusal of the those documents, learned Magistrate came to the conclusion that a prima facie case for summoning of the petitioners was made out. In support of this contention, respondent has referred to the order of learned Magistrate dated 16th April, 2008 as modified by order dated 28th May, 2008. Thus, respondent has pressed for dismissal of the petitions.