PAWAN KUMAR Vs. NARESH KUMAR AND OTHERS

JUDGEMENT

(1.) The present petition is for quashing of order dated 18.05.2012 (P-1) passed by Judicial Magistrate Ist Class, Ambala and restore the complaint filed by the petitioner to its original number.

(2.) The petitioner had filed a complaint (P-2) under Sections 323/324/504/506 IPC on 06.05.2008 after a gap of 05 days of the alleged incident on 01.05.2008. The complaint was dismissed on 18.05.2012 for want of prosecution(P-1) as the complainant did not put in appearance.

(3.) The present petition has been filed by the complainant/petitioner on the short ground that for the offence under Section 325 IPC, the maximum punishment is 03 years under Section 324 IPC. The petitioner has chosen to come against this order, after a gap of 02 years.