SAVITRI Vs. STATE

JUDGEMENT

(1.) BY filing the present petition under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') the petitioners have assailed the order dated 26.02.2013 passed by learned Metropolitan Magistrate, Rohini Courts, Delhi in case FIR No. 77/2009 under Sections 323/325/34 registered at P.S. Maurya Enclave, Delhi whereby the petitioners have been summoned for the offence punishable under Sections 323/325/34 IPC.

(2.) IN short, the facts of the case are that on the complaint of Smt. Sushila Devi FIR No. 77/2009 under Sections 323/325/34 IPC was registered on 13.02.2009.

(3.) AGAIN , after conducting further investigation final report was filed and the name of accused persons (petitioners) were kept in column No. 12. The trial court after considering the final report took cognizance and summoned the petitioners for the offence under Sections 323/325/34 IPC vide impugned order dated 26.02.2013.