RAJ KUMAR SAINI Vs. SANT KANWAR

JUDGEMENT

(1.) By this petition filed under Section 482 Cr.P.C, the petitioner seeks quashing of Complaint No.83 of 2018 dated 18.04.2018, titled 'Sant Kanwar V/s. Raj Kumar Saini', under Sections 499, 500 and 501 IPC, on the file of the learned Judicial Magistrate First Class, Rohtak, along with all proceedings emanating therefrom, including the order dated 13.06.2018, whereby the petitioner was summoned to face trial.

(2.) By order dated 13.09.2019, this Court noted the contention of Mr. Vinod Ghai, learned senior counsel appearing for the petitioner, that Sant Kanwar, the respondent-complainant, had no locus standi to maintain the subject complaint and stayed further proceedings pursuant to the summoning order dated 13.06.2018 passed therein.

(3.) Despite service of notice, the respondent-complainant did not choose to enter appearance before this Court.