RAM CHANDRA Vs. LAL SINGH

JUDGEMENT

(1.) The applicants, by means of present application under Section 482 Cr.P.C., seek to quash the summoning order dated 30.03.2010 as well as the entire proceedings of Criminal Complaint Case No. 161 of 2010, captioned as Lal Singh vs. Ram Chandra Kalyani and others, under Sections 323, 324, 452, 506 and 34 of IPC, pending before the Judicial Magistrate, Laksar, District Haridwar.

(2.) Initially an FIR was lodged by the respondent against the applicants for the offences punishable under Sections 452, 323, 324, 504 and 506 of IPC against the applicants. After the investigation of the case, Final Report was submitted by the Investigating Officer on 23.09.2008. On protest petition being filed by the respondent, the court directed for further investigation, which again culminated in submission of Final Report. The Final Report was treated as criminal complaint case and the cognizance was taken under Section 190 (1)(a) Cr.P.C. Aggrieved against the same, present application under Section 482 Cr.P.C. has been filed.

(3.) Applicants no. 1's daughter has been marred to the son of the respondent. Applicants no. 2 & 3 are the sons of the applicant no.1. A first information report under Section 498-A, 323, 504 and 506 of IPC was lodged by the wife of applicant no. 1 against the respondent and others.