OMWATI AND ANR. Vs. RANBIR SINGH AND ORS.

JUDGEMENT

(1.) THIS is a petition filed under Section 482 Cr.P.C. against the order dated 17.11.2011 passed by Shri Rajeev Bansal, Additional Sessions Judge, Saket Courts, New Delhi, dismissing the criminal revision petition No. 2/2010, upholding the order dated 11.8.2010 passed by Shri Ravinder Singh, learned Metropolitan Magistrate in complaint case No. 1817/2001. I have heard the learned counsel for the petitioner and have also gone through the record.

(2.) BRIEFLY stated, the facts of the case are that a complaint was filed by the respondent, alleging therein that on 4.1.2009, at about 7:15 P.M., petitioner nos.1 and 2, along with two other co -accused persons, attacked the respondent and her daughter, namely, Ashima, aged 19 years, as a consequence of which both of them received injuries and they were medically examined at AIIMS. They were also threatened of dire consequences allegedly by the present petitioners.

(3.) THE present petitioner, feeling aggrieved by the said summoning order, preferred a criminal revision petition before the Court of Sessions. The learned Court of Sessions dismissed the revision petition of the petitioner by passing a speaking and detailed order on 17.11.2011, holding that for the purpose of summoning, what is to be seen is prima facie suspicion against the petitioners; or in other words, there must be sufficient ground to proceed against them. Despite the revision petition having been rejected by the Court of Sessions, the petitioners have filed the present petition under Section 482 Cr.P.C.