AMIT CHADHA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Prayer in the instant petition is for quashing summoning order (Annexure P-14) dated 14.6.2011 passed by the Judicial Magistrate, Gurgaon in case FIR No.85 dated 22.4.2010 for offences under Sections 498-A, 406, 323, 506 IPC Police Station Sector 40, Gurgaon.

(2.) The police on investigation of the FIR filed cancellation report but the complainant filed a protest petition which was treated as a complaint and cognizance was taken and impugned summoning order was passed after recording preliminary evidence.

(3.) After having heard learned counsel for the petitioner at considerable length, I find no merit in this petition.