MISHRI CHAND AND OTHERS Vs. SATENDER

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. praying for quashing of criminal complaint No.348-1/28.7.2004 (Annexure-P.3) and impugned order dated 23.5.2006 (Annexure-P.4) passed by learned Judicial Magistrate Ist Class, Hisar, by which the learned trial Court has entertained the complaint of the respondent/complainant and issued summoning orders against the present petitioners by ignoring the basic principles of law and in order to prevent the abuse of the process of law and to secure the ends of justice.

(2.) Notice of motion has been issued in this case.

(3.) Mr. Radhey Shyam Sharma and Mr. H.N. Sahu, learned Advocates have put in appearance on behalf of the respondent and contested this petition.