AMRIK SINGH Vs. RAM KAUR

JUDGEMENT

(1.) Instant petition has been filed under Section 482 of the Code of Criminal Procedure (hereinafter referred as "Cr.P.C." in short) for quashing of complaint No.268 dated 22.12.2011 pending in the Court of Sub Divisional Judicial Magistrate, Nabha, under Sections 458/323/341/342/354/499/500 of the Indian Penal Code (hereinafter referred as "IPC") and Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1949 (hereinafter referred as "SC & ST Act" in short) and summoning order dated 14.08.2012 (Annexure P-2) alleging that the same are result of counter-blast to the registration of FIR No.110 dated 22.10.2011, registered at Police Station Sadar Nabha, under Sections 323/326/34 of IPC.

(2.) In pursuance to the notice of motion, respondent appeared through her counsel, however, did not file any reply to the petition.

(3.) I have heard the learned counsel for the parties and meticulously gone through the record.