RAJ KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition filed under Section 482 Cr.P.C. seeks quashing of summoning order Annexure No.1, dated 11.7.2013 passed by Judicial Magistrate-I,Gonda in Complaint Case No.369 of 2012 under Sections 323, 452, 506 I.P.C., Police Station Wazirganj,District Gonda (Dukhi Vs. Narendra Pratap Singh and others).

(2.) It appears that the petitioners preferred revision petition, which has been dismissed vide impugned order dated 18.2.2014, placed on record as Annexure No.2.

(3.) On considering prima facie case in favour of petitioners, notice was issued to respondent no.2. As per office report, despite service, none has put in appearance for the said respondent.