KAMLA RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Tumul K. Nailwal, Advocate for the applicants. Mr. K.S. Rangarh, Brief Holder for the State.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) BY way of present petition, applicants are assailing the impugned summoning order dated 21.11.2013, passed by Judicial Magistrate, Khatima in Criminal Case No. 710 of 2013 'State vs. Kamla Rana and ors, under Section 147, 148, 149, 323, 324, 504, 506 and 307 IPC, Police Station Khatima.