MOHINDER PAL AND ORS. Vs. POOJA RANI

JUDGEMENT

(1.) Both the petitions are being decided together as they arise from the same complaint.

(2.) The petitioners are seeking quashing of complaint dated 08.10.2013, titled Pooja Rani Vs. Ajit Pal & Ors and the summoning order dated 24.09.2014 passed by learned Additional Chief Judicial Magistrate, Kaithal vide which they were summoned to face trial under Sec. 420 read with Sec. 120 -B IPC. Challenge was also made to the judgment dated 15.01.2015 passed by learned Additional Sessions Judge vide which their revision was dismissed and the order was modified and instead of 420 IPC, they were summoned under Sec. 417 IPC.

(3.) The facts as gathered from the records are being noticed first.