ROMESH RANI Vs. SURINDER KUMAR

JUDGEMENT

(1.) SHRIMATI Romesh Rani, who is the complainant in the complaint pending in the Court of the Chief Judicial Magistrate, Ropar has come up to this Court in Criminal Miscellaneous, for modification of the summoning order passed by him.

(2.) THE allegations made against the respondents may be gathered from the statement made by Smt. Romesh before the Magistrate, as under :-

(3.) IN Criminal Miscellenous No. 6058-M of 1989, the order of the Magistrate, summoning respondents 2 to 6 has been quashed. Thus, the complaint survives only against Surinder Kumar. It is not disputed at the Bar that at the time of framing of the charges, the Court can find out what offences are made out against the accused - person and if on the basis of the evidence brought forth, offences other then offence under Section 406, IPC are made out, he can be charged for the same. In view of this legal proposition, no case is made out for interference with the summoning order. The criminal miscellaneous is hereby dismissed.