GURCHARAN KAUR Vs. SHAMSHER SINGH & ORS

JUDGEMENT

(1.) For the reasons stated in the application, delay of 29 days in filing the petition for leave to appeal is condoned.

(2.) Instant application for leave to appeal has been filed by the applicant challenging the order dated 01.10.2012 passed by Judicial Magistrate Ist Class, Moga whereby the complaint preferred by applicant under Section 499/500/120-B of the Indian Penal Code (hereinafter referred to as "IPC") has been dismissed.

(3.) Brief facts of the case are that a complaint titled ' Shamsher v. Gurcharan Singh, and others' wherein Gurcharan Kaur and others were summoned, however, the said complaint was quashed by this Court vide order dated 03.03.2011. Thereafter, the applicant filed a complaint titled 'Gurcharan Kaur v. Shamsher Singh and others, under Sections 499/500/120-B of IPC. The said complaint has been dismissed by Judicial Magistrate Ist Class, Moga by passing a speaking order. Aggrieved against the impugned order, the instant application for leave to appeal has been filed.