RAKESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 482 of the Code of Criminal Procedure ("Cr.P.C." for short) seeking quashing of order on framing of charge dated 30.4.2007 (Annexure P -7), charge sheet dated 30.4.2007 (Annexure P -8) passed by the learned Judicial Magistrate, Ist Class, Ludhiana order of the learned Additional Sessions Judge (Fast Track Court), Ludhiana dated 4.6.2008 (Annexure P -9) dismissing the revision petition against framing of charge and all subsequent proceedings.

(2.) PETITIONER Nos. 1 and 4 are brothers of the husband of the complainant, whereas, respondent No. 3 is the un -married sister of the husband of the complainant. Petitioner Nos. 2 and 5 are the wives of petitioner Nos. 1 and 4 respectively.

(3.) LEARNED counsel for the petitioners has submitted that there were no specific allegations against the petitioners in the FIR. The petitioners had merely been roped in this case being relatives of the husband of the complainant.