MAJOR SINGH AND ORS Vs. BALWANT SINGH

JUDGEMENT

(1.) The present petition was filed by Major Singh and his his parents Charan Singh and Gian Kaur, under Section 482 Cr.P.C. praying for quashing the complaint No. 172 dated 27.8.2004/1.9.2004 titled as "Balwant Singh v. Charan Singh and Ors." (Annexure P5) and the order dated 24.8.2005 (Annexure P6) passed by the Sub Divisional Judicial Magistrate, Anandpur Sahib, whereby they were summoned to stand trial for the offence under Section 500 IPC.

(2.) Proceedings before the trial Court till further orders were stayed by a Co-ordinate Bench of this Court, vide order dated 24.4.2006. Vide order dated 23.8.2007, a Co-ordinate Bench of this Court admitted the petition by passing the following order:

(3.) On the last date of hearing i.e. on 30.3.2010, nobody was present on behalf of the respondent. Today also, nobody has caused appearance on his behalf.