RAJ BALA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C for quashing of order dated 25.02.2009 passed by Additional Sessions Judge, Hisar, whereby, the revision petition filed by the petitioner against the order of summoning under Section 319 Cr.P.C has been dismissed.

(2.) Briefly, the facts of the case are that the complainant-Rekha filed a complaint under Sections 323, 406, 498-A and 506 IPC against four accused persons including the present petitioner-Raj Bala, who is married sister-in-law of the complainant and got married ten years prior to the date of marriage of the complainant. The petitioner was found innocent during investigation conducted by the police and she was kept in column No.2. However, after recording of statement of the complainant, an application under Section 319 Cr.P.C was moved by the prosecution for summoning the present petitioner to face trial along with other accused persons. The said application was allowed vide order dated 05.10.2007 passed by the Judicial Magistrate Ist Class, Hisar. Thereafter, the revision petition was filed against the said order but the same was also dismissed.

(3.) The present petition has been filed to challenge the order of summoning passed by the trial Court as well as order passed in the revision petition.