BALJIT KAUR Vs. JATINDER SINGH

JUDGEMENT

(1.) THIS application has been moved under Section 482 Cr.P.C. with a prayer to quash order dated 10.11.2005, vide which, the Court below has summoned husband of the petitioner only, in a complaint filed by her. It is apparent from the records that the trial Court, after taking note of the evidence on record, has found it as a matter of fact, that no case is made out against respondent Nos.2 to 10 in this case. Order passed is perfectly justified and is based upon proper appreciation of evidence on record. Dismissed.