RATAN LAL SONI Vs. SANGEETA

JUDGEMENT

(1.) BY means of present Application under Section 482 Cr.P.C., the applicants seek to quash the summoning order dated 22.11.2012 as well as the entire proceedings of Criminal Complaint Case No. 6799 of 2014 (old no. 1077 of 2011), captioned as Smt. Sangeeta vs. Kaushal and others, under Sections 498 -A, 323, 506 of IPC and Section of the Dowry Prohibition Act, pending in the Court of Additional Chief Judicial Magistrate, Haridwar.

(2.) THE applicants were summoned to face the trial for the offences punishable under Sections 498 -A, 323, 506 of IPC and Section of the Dowry Prohibition Act, in complaint case filed by the respondent -victim.

(3.) IT is settled law that the factual controversy need not be gone into by the Court while exercising jurisdiction under Section 482 Cr.P.C. and hence this Court need not deal with factual aspect of the case. Whether such offences were committed by the applicant or not, has to be examined by the trial court. Apparently there is nothing on record to say that the applicants, prima facie, did not commit such offences. Foundation of criminal offences is, therefore, laid against the accusedapplicants on a bare perusal of the documents brought on record.