RAVI KARUMBAIAH Vs. STATE AND ORS.

JUDGEMENT

(1.) BY way of present petition under Section 482 of the Code of Criminal Procedure, 1973, (hereinafter referred as 'Cr P C') petitioner seeks direction thereby quashing the summoning order dated 06.05.2010 passed by learned Additional Chief Metropolitan Magistrate, Karkardooma Courts, Delhi for the offence punishable under Section 506 of the IPC with respect to case FIR No. 21/2008 registered at police station New Ashok Nagar, Delhi against him.

(2.) FURTHER seeks direction thereby setting aside the impugned order dated 31.07.2010 passed by learned Additional Sessions Judge, Karkardooma Courts, Delhi whereby Criminal Revision Petition No. 52/2010 filed by petitioner against order of learned Trial Court was dismissed.

(3.) IT is pertinent to mention at the outset that petitioner and respondent No. 2 inter -se have a long history of litigation.