VED PRAKASH Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure, 1973["CrPC"], assails the summoning order dtd. 19/9/2019 passed by the CMM, Dwarka Courts, Delhi, and the revisional order dated 16 th November, 2019 passed by the ASJ, Dwarka Courts, dismissing the Petitioners' challenge to the said summoning order.

(2.) The dispute arises from a private complaint instituted by Late Sh. Sukhbir Singh, son of Late Sh. Chunni Lal, against his co-legal heirs (the Petitioners). Upon the demise of the complainant on 3/4/2017, Respondent No. 2, his son is pursing the compliant.

(3.) The controversy relates to certain agricultural land forming part of the estate of Late Sh. Chunni Lal, situated within the jurisdiction of SDM Najafgarh, Delhi, and recorded in the revenue records under Khata/Khatoni No. 105/2018, comprising various Khasra numbers in the concerned village.