SANJAY KUMAR Vs. DORRIS PRAVEEN CHANDRA SINGH

JUDGEMENT

(1.) THE applicants, by means of present application/petition under Section 482 of Cr.P.C., seek to quash the summoning order 29.09.2010, as also the proceedings of criminal case no. 661 of 2010, under Sections 323, 504, 506 of IPC, pending in the court of Judicial Magistrate, Haldwani, District Nainital.

(2.) A criminal complaint case was filed by the respondent against four named accused persons, including the applicants. After recording of statement of the complainant Smt. Dorris Praveen Chandra Singh under Section 200 of Cr.P.C. and that of witness Poonam Alka Singh under Section 202 of Cr.P.C., accused persons were summoned to face the trial for the offences punishable under Sections 323, 504, 506 of IPC. Aggrieved against the same, present application under Section 482 of Cr.P.C. was filed.

(3.) HAVING gone through the contents of the complaint and statements recorded under Sections 200 and 202 of Cr.P.C., prima facie, offences punishable under Sections 323, 504, 506 of IPC are made out against the applicants.