SMT. SEEYA Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) HEARD Mr. Manish Arora, Advocate for the applicant and Mr. Nandan Arya, AGA for the State. None for respondent No. 2.

(2.) BY means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner/applicant has sought quashing of summoning order dated 8.9.2006 passed by Judicial Magistrate, Laksar, in case No. 239 of 2006, Kunta v. Jeet Singh, under Sections 452, 323, 504, 506 of The Indian Penal Code, 1860 (for short, IPC).

(3.) FROM a perusal of the contents of the complaint as well as the statement of the complainant recorded Under Section 200 Cr.P.C. and that of Smt. Bugli and Balwant recorded Under Section 202 Cr.P.C. and after going through other papers available in file, I am of the view that prima facie a case under the aforesaid sections is made out against the applicant.