RAM CHANDRA Vs. LAL SINGH

JUDGEMENT

(1.) Heard

(2.) By means of the this petition, moved Under Section 482 of Code of Criminal Procedure, 1973, the petitioners have sought quashing of the proceedings of criminal complaint case no 161 of 2010, Lal Singh vs. Ram Chandra Kalyani and others, relating to offences punishable under section 323, 324, 504, 506 of 34 I.P.C.

(3.) Learned counsel for the petitioners submitted that the daughter of the petitioner no.1 got married to the son of the respondent Lal Singh. It is pleaded that First Information Report was lodged on 09.03.2008 by Smt Vimla (wife of petitioner no.1) against the respondent Lal Singh and others, relating to offences punishable under section 498A, 323, 504, 506 I.P.C and one punishable under section of Dowry Prohibition Act, 1961, in district Muzaffarnagar. It is contended on behalf of the petitioners that as a counter blast, the respondent Lal Singh got First Information Report lodged on 06.05.2008, in which after investigation final report was submitted. However, on the protest petition the Magistrate after recording statements under section 200 and 202 of Cr.P.C summoned the accused (present petitioners). It is submitted that it is abuse of process of law on the part of the respondent.