DHARMENDRA Vs. DHANI RAM

JUDGEMENT

(1.) SINCE the above applications under Section 482 Cr.P.C. arise out of the same impugned order, therefore, they are being taken up together and decided by this common judgment and order.

(2.) THE accused -applicants (Dharmendra and Adarsh @ Sonu), by means of Application under Section 482 Cr.P.C. bearing no. 526/2010, seek to quash the summoning order dated 28.05.2010 passed by the Chief Judicial Magistrate, Haridwar in Criminal Complaint Case No.5742 of 2009 titled as Dhani Ram vs. Rakesh & others under Sections 323 & 504 IPC. The applicants also seek to quash the proceedings of the aforementioned criminal complaint case pending before the said court.

(3.) AGGRIEVED against the summoning order, application no.526/2010 under Section 482 Cr.P.C. was filed by the accused - applicants (Dharmendra and Adarsh @ Sonu). Another application under Section 482 Cr.P.C. bearing no.676/2010 was filed by the complainant (Dhani Ram) for non -summoning of S.O. Rakesh Gusai, S.I. Pradeep Kumar, Constable Ashwani Kumar and Constable Lal Singh.