PAWAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD learned counsel of the petitioners, learned counsel for respondent No. 2 and also Mr. Lamba, AAG for the State of Haryana.

(2.) RESPONDENT No. 2, Anjana Bhatia filed a criminal complaint case under Sections 406/498-A/120-B IPC pending in the Court of Judicial Magistrate, Ist Class Patiala copy Annexure P-7. Ld. JMIC, Patiala summoned the petitioners as accused in the complaint case aforesaid vide order dated 12.11.97 copy Annexure P8. She had also lodged FIR on the same allegation as against the petitioners being FIR No. 122 dated 26.4.1997, under Sections 498-A, 506 IPC, Police Station Mullana, District Ambala. The police investigated the case and filed challan under Sections 498-A/406/506 IPC, against the petitioners except petitioners 6 and 7, namely Smt. Sudesh Rani and Krishna Rani in the Court of JMIC Ambala, vide copy Annexure P3. Ld. JMIC, Ambala framed charges against petitioners 1 to 5 for the offences punishable under Sections 406, 498-A 506 IPC, vide copy Annexure P6 and the said case was pending trial.

(3.) NOTICE was issued to the respondent No. 1 who was impleaded as a proforma party. Respondent No. 2 put in appearance through Mr. M.S. Cheema, Advocate.