VIKAS CHOWDHARY & ANR Vs. SUNAINA CHOWDHARY

JUDGEMENT

(1.) The epitome of the facts, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that complainant Sunaina Chowdhary (respondent) wife of Vikas Chowdhary, filed a criminal complaint (Annexure P26) against the petitioners, Vikas Chowdhary & Smt.Shanta Devi and other accused, namely, Hari Singh, his daughter Anshu and Ritu wife of Bhupender Dalal, on accusation of having committed the offences punishable under sections 498-A, 406, 323, 341, 420, 467, 468, 471 and 506 read with section 34 IPC in the court of Addl. Chief Judicial Magistrate, Gurgaon.

(2.) Having completed all the codal formalities, the trial Magistrate only summoned the two petitioners to face trial for the commission of offences punishable under sections 498-A and 406 read with section 34 IPC, whereas the complaint, in regard to other accused and offences was dismissed, by means of order dated 16.7.2010 (Annexure P33).

(3.) Aggrieved by the summoning order, the petitioners have filed a separate CRM No.M-33137 of 2010, challenging the same very complaint and summoning order (Annexure P33), which stands already admitted.