RAMESH Vs. MADAN LAL

JUDGEMENT

(1.) The petitioners seek quashing of criminal complaint No.69/2014 dtd. 9/7/2013 titled as "Madan Lal v. Ramesh etc." as well as summoning order dtd. 17/11/2015 (Annexure P-2) vide which the petitioners have been summoned to stand trial under Sec. 379, 427, 506 read with Sec. 34 IPC.

(2.) According to the complaint, a copy which has been annexed as Annexure P-4, the accused-petitioners cut two keekar trees from the land owned by the complainant and took them away. Since, the police did not take any action, the present complaint was filed. The relevant part of summoning order dtd. 17/11/2015 is as under:-

(3.) Thus, the trial Court has summoned the petitioners after finding that the petitioners have cut trees from the land of the complainant without consent and have threatened to kill him. This finding is allegedly based on oral evidence as well as documentary evidence annexed with the complaint.