RAJINDER MOHAN KASHYAP Vs. OM PARKASH SHARMA

JUDGEMENT

(1.) THIS order dispose of two Criminal Misc. petitions bearing Crl. Misc. No. 18077-M of 1999 filed by Rajinder Mohan Kashyap and Crl. Misc. No. 8903-M of 2001 filed by Yogesh Kaushal and Deepshikha, for quashing of the complaint (Annexure P-1) filed by the respondent-Om Parkash Sharma under Sections 498-A/406 and 420 Indian Penal Code and the summoning order dated 11.5.1999 (Annexure P-7) passed by the Sub Divisional Judicial Magistrate, Kharar on the aforesaid complaint. However, the facts are taken from Crl. Misc. No. 18077-M of 1999.

(2.) IN this case, respondent-Om Parkash Sharma, father of the girl filed a criminal complaint against seven members of the family of the husband, namely, Anupam Sharda, for the offences under Sections 498-A/406 and 420 Indian Penal Code. In the said complaint, all the seven members including the husband have been summoned by the trial Court for offences under Sections 498-A/406 and 420 Indian Penal Code by making the following order :-

(3.) I have heard the arguments of the learned counsel for the parties and perused the complaint as well as the summoning order and the other materials and documents available on the record, including the reply filed by the complainant.