KISHANPAL Vs. JAS RANI

JUDGEMENT

(1.) BY this order, I propose to dispose of two petitioners Criminal Misc. Nos. 568-M of 1994 and 4210-M of 1994. In both the petitions the prayer is pertaining to quashing of the Criminal complaint and summoning order passed by the Judicial Magistrate 1st Class, Batala. The facts are substantially identical and the impugned order of the learned Judicial Magistrate is common. Therefore, both the petitions can be disposed of together.

(2.) JAS Rani respondent was married to Kishanpal petitioner in September, 1981. Out of their wed-lock they have two sons. One is staying with the respondent, Ram Lal and Krishan (petitioners No. 2) is the father of Kishanpal.

(3.) LEARNED Judicial Magistrate 1st Class, Batala summoned all the petitioners as accused persons with respect to the offences punishable under Sections 494/109 IPC. The petitioners seek quashing of the complaint and summoning order dated 14.12.1993.