SURENDRA LAL Vs. TEJ LAL

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. 108 of 2007, Tej Lal vs. Surendra Lal and others, relating to offences punishable under section 147, 380, 504, 506(2), 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. 22 of 2007, upholding the summoning order passed by the Magistrate.

(3.) ISSUE notice to respondent Tej Lal, who may file his counter affidavit within a period of six weeks.