SUMAN DEVI Vs. GAUTAM DASS AND OTHERS

JUDGEMENT

(1.) Instant petition has been filed for quashing of order dated 01.09.2009 (Annexure P-2) passed in Criminal Revision titled 'Gautam Dass and others v. Smt.Suman' whereby order dated 06.05.2008 passed by learned Judicial Magistrate Ist Class, Faridkot vide which the respondents were summoned has been set aside and complaint filed by petitioner has been dismissed.

(2.) Brief facts of the case are that the petitioner filed a criminal complaint under Sections 323, 504, 506, 354, 384 read with Section 500 of the Indian Penal Code against the respondents. After recording the preliminary evidence, the respondents were summoned vide order dated 06.05.2008. The said order was challenged by the respondents before the learned Sessions Judge, Faridkot and the same has been set aside by the learned Sessions Judge vide order dated 01.09.2009. Hence, this petition.

(3.) I have heard the learned counsel for the parties and perused the record carefully.