VISHNU @ VISHNU KHANNA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the applicants and respondents in both the aforesaid petitions are the same and the parties have settled their disputes amicably in both the aforesaid petitions, therefore, they are being decided by this common judgment and order for the sake of brevity and convenience.

(2.) THE applicants, by means of Application (under Section 482 Cr.P.C.) bearing no.789/2010, seek to quash the summoning order dated 08.07.2010 passed by the Special Judicial Magistrate, C.B.I., Dehradun in Criminal Case No.7328 of 2010 titled as Smt. Ritu Khanna vs. Vishnu @ Vishnu Khanna. The applicants also seek to quash the proceedings of the aforementioned criminal case pending before the said court.

(3.) ON the basis of a complaint filed by respondent no.2, applicants were summoned to face the trial under Sections 18, 19 and 20 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Act'). Aggrieved against the same, C482 no.789/2010 was filed by the accused -applicants.