MANI RAM Vs. BAL RAJ

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. whereby the aforesaid petitioners have prayed for the quashing of application Annexure P.1 dated 27.7.1996 filed under Section 340 Cr.P.C. and the order Annexure P.2 passed thereon by Chief Judicial Magistrate, Hissar.

(2.) FOR appreciating this prayer, we have to advert to the facts leading upto the application under Section 340 Cr.P.C. filed by Balraj (respondent herein) against Mani Ram etc. (petitioners herein).

(3.) ON application Annexure P.1 under Section 340 Cr.P.C., Chief Judicial Magistrate, Hissar passed the following order on 27.7.1996 :-