SAVITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure for quashing of order dated 10.07.2008 passed by learned Judicial Magistrate Ist Class, Palwal whereby the petitioners were summoned under Section 498-A, 406, 506 of Indian Penal Code read with Section 34 of Indian Penal Code and order dated 09.03.2009 passed by the Additional Sessions Judge, Faridabad whereby the revision petition filed by the petitioners against the aforesaid order dated 10.07.2008 was dismissed.

(2.) Respondent No. 2 filed complaint under Section 498-A, 406, 506, 34 of Indian Penal Code in the court of Judicial Magistrate Ist Class, Palwal against accused Fateh Singh, Hetram, Smt. Gajrajan, Savita (herein petitioner No. 1) and Girraj (herein petitioner No. 2). The Illaqa Magistrate ordered the registration of FIR under Section 156 (3) of the Code of Criminal Procedure. Challan was presented against Fateh Singh, Hetram and Smt. Gajrajan i.e. husband, father-in-law and mother-in-law. But the present petitioners who is sister-in-law and far off relative was found innocent. Subsequently, the trial Court summoned the present petitioners under Section 190 (1) (b) of the Code of Criminal Procedure. Aggrieved, the petitioners filed the revision petition, which was also dismissed. Accordingly, the present petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of the impugned orders vide which the petitioners were summoned.

(3.) After arguing for some time, learned counsel for the petitioners stated that he may be allowed to withdraw the present petition qua petitioner No. 1.