GURNAM SINGH AND ORS Vs. SWARAN KAUR

JUDGEMENT

(1.) In the instant petition filed under Section 482 Cr.P.C., petitioners have prayed for quashing of complaint No. 22 of 15.6.2007 instituted by the respondent-complainant Swaran Kaur, summoning order dated 12.2.2009 (P.4) passed by ld. JMIC, Kapurthala whereby petitioners have been summoned in the said complaint case under Sections 323/324/325 read with Section 34 IPC and order dated 20.5.2010 (P.5) passed by ld. Additional Sessions Judge, Kapurthala dismissing the revision petition filed by the petitioners-accused.

(2.) Learned Counsel submits that the summoning order (P.4) is totally non-speaking reflecting non-application of mind and the same is liable to be set aside. It is further urged that order dated 20.5.2010 (P.5) passed by the revisional court also sufferes from illegality as the summoning order has been confirmed only on the basis that after issue of summons, petitioners have appeared and preferred bail applications.

(3.) After hearing learned Counsel for the petitioners and keeping in view the law settled by Hon'ble the Supreme Court in Pepsi Foods Ltd v. Special Judicial Magistrate, 1998 5 SCC 749 wherein it has been held that the order of the Magistrate summoning the accused should reflect application of mind to the facts of the case in view of the evidence placed on record, I find that the claim of the petitioners is meritorious.