NARESH KUMAR SHARMA Vs. URMILA SHARMA

JUDGEMENT

(1.) The applicant, by means of present Application under Section 482 Cr.P.C., seeks to quash the summoning order dated 10.05.2010 passed by the Judicial Magistrate, Purola, District Uttarkashi in Complaint Case no.51 of 2010 titled as Smt. Urmila vs. Naresh Kumar Sharma under Sections 504 & 506 IPC. The applicant also seeks to quash the proceedings of the aforementioned criminal case pending before the said court.

(2.) A criminal complaint case was filed by the respondent against 3 accused persons, including the present applicant in the court of Judicial Magistrate, Purola, District Uttarkashi for the offences punishable under Sections 420, 504 & 506 IPC.

(3.) Respondent was issued notice and she was served with same on 12.06.2010, but none appeared on behalf of respondent, despite personal service of notice upon her. No counter affidavit is filed on behalf of respondent.