SUMAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE the above noted applications under Section 482 Cr.P.C. arise out of one summoning order, i.e., order dated 13.04.2001, therefore, they are being decided by this common judgment and order for the sake of brevity and convenience.

(2.) THE applicants, by means of present petitions moved under Section 482 Cr. P.C., seek to quash the order dated 13.04.2001 (Annexure -14) passed by Additional Chief Judicial Magistrate II, Dehradun, as well as the order dated 13.06.2003 (Annexure -16) passed by II Additional Sessions Judge, Dehradun.

(3.) THE complainant (respondent no. 2 herein) filed a criminal complaint case against Mrs. Suman Singh and Ms. A. Vijaysree (applicants herein) in the Court of Additional Chief Judicial Magistrate II, Dehradun. Statement of the complainant under Section 200 Cr.P.C. was recorded. Statements of Ajay Kumar, Anurag Gupta, Dr. Y.S. Thapaliyal, Mahendra Singh and Suresh Kumar were recorded under Section 202 Cr.P.C. Having found a prima facie case against the accused -applicants, they were summoned to face the trial for the offences punishable under Sections 323 and 506(I) of IPC, vide order dated 13.04.2001 passed by Additional Chief Judicial Magistrate II, Dehradun. Aggrieved against the said order, separate Criminal Revisions were preferred before the Sessions Judge, Dehradun, which Criminal Revisions were dismissed by learned 2ndAdditional Sessions Judge, Dehradun vide order dated 13.06.2003. Aggrieved against the same, present applications under Section 482 Cr.P.C. were filed by the applicants.