RANI SONI ALIAS JOGINDER KAUR SONI Vs. STATE

JUDGEMENT

(1.) Vide the instant petition the Petitioners have assailed the impugned order dated 21.01.2011 passed by ld. MM, South Delhi whereby ld. MM has passed the order as under:

(2.) Ld. counsel for the Petitioners submits that Petitioners were put in column 2 in the report filed under Section 173 Code of Criminal Procedure. before the ld. Magistrate.

(3.) Further submits that Navdeep Soni being the husband, the charge-sheet was filed against him. Rest of three accused namely, Rani Soni, Sandeep Soni and Dolly Soni were put in column 2. Ld. MM has not recorded any statement before summoning the three accused.