SADDAM HUSSAIN & OTHERS Vs. HANIF

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicants seek to quash and set aside the impugned summoning order dated 08.05.2012, passed by learned Judicial Magistrate, Rudrapur, Udham Singh Nagar, in criminal complaint case no. 66 of 2012, Hanif vs Saddam Hussain and others, under Section 406, 420, 504, 506 IPC, P.S. Rudrapur, District Udham Singh Nagar.

(2.) Notice was issued to the respondent. None has turned up on his behalf.

(3.) It appears that the complainant is not interested in prosecuting the accused applicant.