HARPAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By means of this petition, moved under section 482 of Cr.P.C, the petitioners have sought quashing summoning order dated 29.06.2005 as well as proceedings of Complaint Case no. 39 of 2005, Smt. Geeta Vs Vijay Kumar & others, relating to offence punishable under Sections 323, 452, 504 and 506 of I.P.C., Police Station Ranipur, District Haridwar Gangnahar, Roorkee, District Haridwar pending in the court of IInd Upper Civil Judge (J.D.), Haridwar.

(2.) Brief facts of the case are that the complainant/respondent No. 3 Smt. Geeta filed a complaint against the applicants on 28.02.2005 alleging therein that the applicant No. 1, is the father-in-law and applicant No. 2 is brother-in-law of respondent No. 3, they have come to the house of her father and assaulted her and also threatened her. After recording the statement under Sections 200 and 202 Cr.P.C., the trial court summoned the applicants under Sections 323, 452, 504, 506 of I.P.C. vide order dated 29.06.2005.

(3.) Feeling aggrieved by the aforesaid order, the applicant has preferred this petition for quashing the proceedings under the aforesaid case.