SATNAM SINGH Vs. ATINDER KAUR AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of complaint No. 50 dated 24.8.2009 under Section 376, 363, 354, 342, 506 of the Indian Penal Code ('IPC' for short) (Annexure P-6) and all the consequential proceedings arising therefrom including the summoning order dated 15.2.2010 (Annexure P-7) .

(2.) Learned senior counsel for the petitioner has submitted that no allegation had been levelled against the petitioner in the FIR. Allegations had been levelled against the son of the petitioner. Petitioner had been merely involved in this case because he was the Chairman of the Block Samiti and was father of accused Kirpal Singh.

(3.) Learned State counsel as well as counsel for respondent No. 1, on the other hand, have opposed the petition. In the case of State of Haryana vs. Bhajan Lal, 1992 Supp1 SCC 335, the Apex Court has held as under:-