PRATAP SINGH Vs. SURJIT

JUDGEMENT

(1.) THIS is a petition filed under Section 482 Code of Criminal Procedure against the order dated 12.2.1994 passed by the Sub Divisional Judicial Magistrate, Fatehabad in criminal complaint titled Surjit v. Sanjiv Kumar with respect to offence punishable under Section 494 Indian Penal Code read with Section 109 of the Penal Code.

(2.) PARKASH Devi sister of the respondent was married to Sanjiv according to Hindu rites at Village Gila Khera, Tehsil & P.S. Fatehabad, District Hissar. Petitioner No. 1 Pratap Singh is the father of Sanjiv Kumar, Petitioner No. 2 Chaan Kaur is wife of Partap Singh, while petitioners Suman, Saroj and Rajiv are the sisters and brother of Sanjiv Kumar. The respondent alleged that his sister was being harassed by the petitioner and others and in this regard a criminal case has been filed at Fatehabad.

(3.) AFTER preliminary evidence, learned Sub Divisional Judicial Magistrate, Fatehabad summoned the petitioner and others. As against the petitioners, it was held that prima facie offence under Section 494/109 IPC could be drawn.