SURJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in the present petition, filed under Section 482 of the Code of Criminal Procedure, is for quashing of the order dated 25.1.2002 (Annexure P-7), passed by the Judicial Magistrate Ist Class, Ludhiana, pursuant whereto the petitioners were summoned to stand trial.

(2.) DURING the course of the trial, the prosecution filed an application, under Section 319 of the Cr.P.C, for summoning the petitioners. Vide impugned order, the petitioners were summoned to face trial alongwith the other accused.

(3.) COUNSEL for the respondents, on the other hand, contends that the trial Court has adverted to the facts, the arguments raised and has in that context ordered summoning of the petitioners. While deciding an application, under Section 319 of the Cr.P.C., the trial Court is not required to record detailed reasons and, therefore, the impugned order does not merit setting aside. I have heard learned counsel for the parties and perused the record.