SAIDAB & OTHERS Vs. SHAMIM @ KALLU

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicants seek to quash / set aside the impugned summoning order dated 30.10.2010, as also the entire proceedings of criminal complaint case no. 1804 / 2010, Shamim vs Saidab & others, under Sections 323, 504, 506 IPC, P.S. Kotwali Gangnahar Roorkee, District Haridwar, pending in the court of Judicial Magistrate, Roorkee, District Haridwar.

(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.