REKHA VIJ Vs. NARESH KUMAR

JUDGEMENT

(1.) THIS order shall dispose of the above mentioned three Crl. Misc. Petitions, as common questions of law and facts are involved in all the three cases. For the purpose of convenience, facts of Crl. M. No. 8030-M of 1998 have been noticed.

(2.) THIS is a petition under Section 482 Cr.P.C., filed by the accused- petitioners, seeking quashment of the criminal complaint, copy Annexure P3, summoning order dated 1.3.1997, copy Annexure P4 and the subsequent order dated 20.2.1998, copy Annexure P5, passed by the Judicial Magistrate.

(3.) AFTER recording preliminary evidence, learned Judicial Magistrate, vide order dated 1.3.1997, copy Annexure P4, ordered summoning of all the three accused under Section 138 of the Act. After the accused had put in appearance, learned Judicial Magistrate ordered issuance of notice of accusation upon all the three accused, vide order dated 20.2.1998, copy Annexure P5. Aggrieved against the aforesaid criminal complaint, summoning order and order ordering the service of notice of accusation, all the three accused filed the present petition in this court under Section 482 Cr.P.C. for quashment.