MUKESH Vs. SUSHILA

JUDGEMENT

(1.) The symposium of the facts, culminating in the commencement, relevant for deciding the core controversy involved in the present petition and emanating from the record, is that originally Smt.Sushila wife of Mukesh (respondent-wife) filed a criminal complaint (Annexure P3) against the petitionersaccused for the commission of offences punishable under sections 494 and 120-B IPC before the JMIC Ferozepur Jhirka. The Magistrate, after taking into consideration the evidence on record, summoned the accused to face trial for the aforesaid offences, by virtue of summoning order dated 25.11.2009 (Annexure P2).

(2.) Aggrieved by the summoning order (Annexure P2), the petitionersaccused filed a petition, which was dismissed as well by the Additional Sessions Judge, Nuh, vide order dated 14.9.2010 (Annexure P1).

(3.) The petitioners still did not feel satisfied and filed the present petition for quashing the impugned orders (Annexures P1 and P2) and the complaint (Annexure P3), invoking the provisions of section 482 Cr.PC.