RAGHUBIR SINGH Vs. SITA DEVI

JUDGEMENT

(1.) HEARD.

(2.) BY means of this petition moved under section 482 of Cr.P.C., the petitioners have sought quashing of the proceedings of Criminal Complaint Case No. 765 of 2006, Sita Devi vs. Raghubir Singh and others, relating to offences punishable under section 147, 148, 354, 395, 427, 452, 458 504 and 506., pending in the court of Chief Judicial Magistrate, Chamoli. The petitioners have further challenged the order dated 27.04.2012, passed by Sessions Judge, Chamoli, in Criminal Revision No. 07 of 2007, upholding the summoning order passed by the Magistrate.

(3.) ISSUE notice to respondent Sita Devi, who may file her counter affidavit within a period of six weeks.