JOT SINGH Vs. MAN SINGH

JUDGEMENT

(1.) THE applicants, by means of present application under Section 482 Cr.P.C., seek to quash the summoning order dated 09.12.2010 passed by Judicial Magistrate, Bhikiyasain, District Almora, in Criminal Case No. 127 of 2010, under Sections 427 and 504 of IPC, pending before Judicial Magistrate, Bhikiyasain, District Almora.

(2.) THE complainant (respondent herein) filed a criminal complaint case against five named accused persons (applicants herein) in the Court of Judicial Magistrate, Bhikiyasain, Almora. After recording the statement under Section 200 Cr.P.C. and the statement of Jhakar Singh under Section 202 Cr.P.C., accused persons, namely, Jot Singh, Pan Singh, Smt. Surma Devi, Smt. Usha Devi, and Smt. Gama Devi were summoned to face the trial for the offences punishable under Sections 427 and 504 IPC vide order dated 09.12.2010. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed.

(3.) NONE has appeared for the complainant (respondent herein) despite personal service of notice upon him.