PARMA NAND Vs. BABLI DEVI

JUDGEMENT

(1.) THE instant petition has been moved under Section 482 of the Code of Criminal Procedure for quashing the order dated 1st July, 2008 whereby the petitioners herein were summoned in a complaint filed by the respondent under Sections 447, 427, 506, 379, 323 of the Indian Penal Code and Section 3(1) V, VI, XV of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, passed by the learned Sub Divisional Magistrate, Rampur Bushehar.

(2.) HEARD . The lower Courts record was requisitioned and has been gone through.

(3.) THE complaint was filed in the Court on 22nd December, 2007 with respect to the incident which took place in the year 2000. At that time, the matter was still pending investigation.