BAJ SINGH Vs. RAJ BAKSH AND ANOTHER

JUDGEMENT

(1.) Vide this order the above mentioned five petitions would be disposed of as these have arisen out of the same complaint. These petitions have been filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) for quashing of criminal complaint No. 387-1 of 24.12.2008 titled as 'Raj Bakash vs. Balkar Singh and others" and all the subsequent proceedings arising therefrom including summoning orders dated 7.4.2010, 27.2.2010 and order dated 31.1.2011.

(2.) CRM-M Nos. 20332 of 2010 and 244497 of 2010 have been filed challenging the order dated 7.4.2010, whereby, petitioners have been summoned to face the trial under Sections 307, 324, 323, 504, 506, 120-B, 148, 149 of the Indian Penal Code, 1860 and Sections 25, 27 of the Arms Act, 1959.

(3.) CRM-M Nos.12783 of 2010 and 15707 of 2010 have been filed challenging the order dated 27.2.2010, whereby, petitioners were ordered to be summoned to face the trial in exercise of powers under Section 193 Cr.P.C. by the trial Court.