DHARMENDRA Vs. OM PRAKASH

JUDGEMENT

(1.) The applicant, by means of present application / petition under Section 482 of Cr.P.C., seeks to quash the summoning order dated 16.10.2008 passed by Judicial Magistrate, Laksar, District Haridwar, in criminal complaint case no. 428 of 2008, Om Prakash vs Dharmendra and others.

(2.) A criminal complaint was filed by the respondent against the applicant and others in respect of offences punishable under Section 496, 497, 498, 120-B of IPC. After recording the statements under Section 200 and 202 of Cr.P.C. of the complainant and the witnesses respectively, accused Dharmendra was summoned to face the trial for the offence punishable under Section 504 and 498 of IPC only. Aggrieved against said order, present application under Section 482 of Cr.P.C. was moved by the accused-applicant Dharmendra.

(3.) Notice was issued to respondent Om Prakash.