PREM LAXMI AND OTHERS Vs. SUMAN RANI

JUDGEMENT

(1.) The applicants, by means of present Application under Section 482 Cr.P.C., seek to quash the summoning order dated 27.03.2010 passed by the Judicial Magistrate, Haridwar in Criminal Complaint Case No.1257 of 2009 titled as Smt. Suman Rani vs. Smt. Prem Laxmi and others under Section 406 IPC. The applicants also seek to quash the proceedings of the aforementioned criminal case pending before the said court.

(2.) A criminal compliant case was filed by the complainant (respondent herein) against three accused persons in the court of Judicial Magistrate, Haridwar for the offence punishable under Section 406 IPC. After recording of statement of Smt. Suman Rani (complainant) under Section 200 Cr.P.C. and statements of the witnesses, namely, Ram Kumar and Satendra Kumar under Section 202 Cr.P.C. and after having found a prima facie case against the accused persons (applicants herein), the cognizance was taken by the Judicial Magistrate, vide order dated 27.03.2010 and accused-applicants were summoned to face the trial.

(3.) Aggrieved against the same, present application under Section 482 Cr.P.C. was filed by the accused-applicants.