YASIN ANSARI Vs. MANPREET KAUR

JUDGEMENT

(1.) Mr. Vipul Sharma, Advocate for the applicant.

(2.) None appears for the respondent even in the revised list.

(3.) By means of present application under Section 482 Cr.P.C., applicant seeks to quash the summoning order dated 14.10.2009, under Sections 500/120B of IPC passed by the Additional Judicial Magistrate, Khatima, District-Udham Singh Nagar in Criminal Case No.1249 of 2009 (Manpreet vs. Paramjeet Singh and others), pending in the Court of learned Additional Judicial Magistrate, Khatima District-Udham Singh Nagar.