RITA PAL AND ORS. Vs. BALBIR KOHLI

JUDGEMENT

(1.) QUASHING of criminal complaint No. 6172/1/11, under Section 500 of the IPC and impugned summoning order of 25th September, 2013 is sought in this petition on merits.

(2.) AT the hearing, it was disclosed by learned counsel for petitioner that Notice under Section 251 of Cr.P.C. has not yet been framed and the matter is now coming up before the trial court in December, 2015.

(3.) FURTHER , on this aspect, the dictum of the Apex Court in Krishan Kumar Variar v. Share Shoppe : (2010) 12 SCC is as under: -