PRIYANKA HANDA Vs. KAMAL NAIN NANGIA

JUDGEMENT

(1.) The present revisional application has been directed for quashing the impugned proceeding being C.R. Case No. 934 of 2018 under Ss. 500/34 of the Indian Penal Code pending in the court of learned Judicial Magistrate, 1st Court, Siliguri.

(2.) The subject matter under challenge in the present revisional application mainly relates to order dtd. 12/10/2018 passed in C.R. Case No. 934 of 2018 by the learned Judicial Magistrate, 1st Court, Siliguri wherein the learned Magistrate was pleased to issue summon under Sec. 204 of the Code of Criminal Procedure (in short "the code") against the accused persons for the offence committed under Ss. 500/34 of the Indian Penal Code (in short "IPC").

(3.) For better understanding regarding the contents of the impugned orders, let me reproduce the first two relevant orders passed by the learned Magistrate.