RAVAIL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition filed under Section 482, Cr.P.C. seeking the quashing of criminal complaint dated 12.3.1997 under Sections 307/34/120-B IPC, Annexure P3, Police Station Sadar, Jagadhari and the subsequent proceedings initiated thereunder.

(2.) THE petitioners who pray for the quashing of the impugned complaint and proceedings are Ravail Singh S/o Shri Khajan Singh, his wife Smt. Kulwant Kaur and brother Balwinder Singh, all residents of village Milak Sukhi, Tehsil Jagadhari District Yamunanagar filed by respondent No. 2. Kuldeep Singh S/o Shri Lal Singh, resident of the aforesaid village Milak Sukhi. The allegations made in the impugned complaint copy Annexure P3, briefly stated are as under :-

(3.) THE learned Additional Chief Judicial Magistrate, Jagadhari after recording the preliminary evidence passed the order of summoning dated 22.8.1997, copy Annexure P4. The petitioners accused were summoned for the offences punishable under Sections 307, 34 read with Section 120-B IPC.