DIKSHA RANESHWAR DHURVEY Vs. STATE

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has sought to quash the order dated 18.10.2011, passed by ld. MM in case FIR no. 50/2010 registered at PS-Nabi Karim, Under Section 498A/304B/302/34 Indian Penal Code, 1860.

(2.) LD. Counsel for the petitioners submits that both the petitioners were in column no. 12 and not sent for trial.

(3.) IT is further submitted that if the trial court find any material against them, then the ld. Magistrate should have been passed a reasoned order for summoning the petitioners, who are in column no. 12. However, he fails to do so.