KAMLA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) Since common questions of facts and law are involved in the above captioned cases and parties to the lis are same and by way of these petitions challenge has been laid to orders dtd. 22/9/2021, passed by the learned Additional Sessions Judge in Criminal Revision Petition Nos. 83 of 2018, 4 of 2019, and 56 of 2019, same were heard together and are being decided vide common judgment.

(2.) By way of instant petitions filed under Sec. 482 Cr.PC, challenge has been laid to order(s) dtd. 22/9/2021, passed by the Additional Sessions Judge Sarkaghat in Criminal Petitions No. 83/18, 4 of 2019 and 56 of 2019, affirming order(s) dtd. 25/9/2018, 11/12/2018 and 26/8/2019, passed by the Sub-Divisional Magistrate, Dharampur, District Mandi, whereby summons came to be issued to the petitioners by Sub-Divisional Magistrate, Dharampur, taking cognizance of the Kalandra filed by the Police Station Dharampur against the petitioners, alleging therein that they are interfering in the land of respondent-complainant and have also threatened the complaint to do away of their lives.

(3.) For brevity, facts of Cr.MMO No. 629 of 2021 are being discussed. Briefly stated facts are that police after having received the complaint from respondent No.2 that petitioners have interfered in the possession of the land by cutting grass and they have also threatened to do away with their lives, conducted the investigation and thereafter filed Kalandra before the Sub-Divisional Magistrate, praying therein to proceed against the petitioners under Ss. 107, 150 and 145 of Cr.PC.