MANGERAM & ORS. Vs. STATE

JUDGEMENT

(1.) PETITIONERS are relatives of husband of complainant -Smt. Chanchal in FIR No. 154/2011 under Sections 498 -A/406/34 IPC of Police Station Madhu Vihar. Complainant had named the petitioners in the FIR as the persons who had treated her with cruelty. Case was investigated by the police and thereafter charge -sheet under Section 173 of the Code of Criminal Procedure, 1973 (Cr.P.C.) was filed. Petitioners were not sent up to face trial. Their names were mentioned in column No. 2 of the charge -sheet. Vide order dated 23rd March, 2012, Metropolitan Magistrate, Delhi, on perusal of charge -sheet and documents annexed therewith took cognizance of the offence and ordered for issuance of summons to the accused.

(2.) THAT is how petitioners are before this Court by way of present petition under Section 482 Cr.P.C.

(3.) RELEVANT it would be refer to Section 190 Cr.P.C. at this stage, which reads as under: -