BHAJAN SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the summoning order dated 23.08.2011, passed by learned Judicial Magistrate, Khatima in criminal complaint case no. 1744 / 2011, Amar Singh vs Bhajan Singh, under Sections 323, 427, 452, 504, 506 IPC, as also the proceedings of aforesaid criminal complaint case.

(2.) Notice was issued to respondent no. 2. None has turned up on his behalf.

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