SMT. MAINA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) AN application moved by the prosecution to summon the respondents under Section 319 Cr.P.C. was declined on more than one occasion. Again another application was filed without change of any circumstance, as alleged. This application, the Court did not entertain by observing that earlier orders were not challenged and time and again applications are being filed. The earlier applications, declining to summon the respondents have not been challenged in any manner. I do not find any justification to interfere in the impugned order once the petitioner has allowed the earlier orders to acquire finality.

(2.) THE present petition is dismissed as not pressed, as prayed. However, this will not be a bar for the petitioner if she wants to challenge earlier order(s) by the Trial Court but in accordance with law.