PRAVESH & OTHERS Vs. PARVATI DEVI

JUDGEMENT

(1.) The applicants, by means of present petition/application moved under Section 482 Cr.P.C., seek to set aside the impugned summoning order dated 06.01.2007, passed by the Judicial Magistrate, Khatima in Complaint Case no. 109 of 2007, Smt. Parvati vs. Pravesh and others and order dated 23.06.2008, passed by learned Sessions Judge, Udham Singh Nagar in Criminal Revision No. 23 of 2007. A further prayer has been made to quash the entire proceedings of the above noted complaint case.

(2.) Notice was issued to the respondent Parvati Devi, but none appeared for her, despite personal service of notice upon her (vide endorsement of the registry dated 16.10.2008).

(3.) Initially, a first information report was lodged by the respondent Smt. Parvati Devi against all the accused persons in reporting outpost Majhola, PS Khatima, District Udham Singh Nagar, on 01.12.2005, in respect of offences punishable under Sections 147, 452, 323, 504, 506 IPC and Section 3(1)(X) SC & ST Act, 1989. The investigation was conducted into the said first information report. After the investigation, a Final Report was submitted on 05.12.2005.