NASIB SINGH Vs. URMILA DEVI

JUDGEMENT

(1.) Vide this judgement, above mentioned two petitions would be disposed of as petitioners have sought quashing of the criminal complaint 148/10 dated 10.09.2010 under Sections 323, 406, 498-A and 506 of the Indian Penal Code, 1860 (in short 'Act') including summoning order dated 13.05.2011 and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner(s) has submitted that no specific allegation had been levelled against the petitioners in the complaint (Annexure P-1).

(3.) Learned counsel for the respondent, on the other hand, has opposed the petition.