BARJINDER SINGH HAMDARD Vs. BHUPINDER KAUR

JUDGEMENT

(1.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petition and emanating from the record, are that initially, complainant Bhupinder Kaur wife of Amrik Singh Sunnar-respondent (for brevity "the complainant") filed a complaint dated 14.6.2000 (Annexure P1) against Tarsem Lal son of Arjan Dass and others, including the present petitioner, under sections 148, 500 and 120-B read with section 149 IPC.

(2.) Taking cognizance of the complaint and considering the preliminary evidence, the trial Magistrate summoned the accused to face the trial for the commission of indicated offences, by virtue of impugned summoning order dated 18.1.2001 (Annexure P2) (11 years ago).

(3.) Instead of submitting to the jurisdiction of the trial Court, the petitioner-accused straightway jumped to file the present petition on 3.8.2006, to quash the impugned complaint (Annexure P1) & summoning order (Annexure P2), invoking the provisions of section 482 Cr.PC.