SONALI AHLAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 Cr.P.C. for quashing the Calendra under Section 182 IPC dated 15.03.2018 (Annexure P-1) filed against the petitioner by the police before the trial Court.

(2.) Challenge has also been laid to the summoning and notice of accusation orders dated 17.03.2018 and 13.06.2018 (Annexure P-2) (colly) passed by the trial Court.

(3.) As per the Calendra (Annexure P-1) presented by the police, the petitioner had submitted a complaint against her husband Sandeep Ahlawat- respondent No.6 and his brother Sanjeev Ahlawat alleging therein that they have dropped some goods in her house and have threatened her. The complaint (Annexure P-5) made by the petitioner addressed to the Chowki Incharge reads as under: