VINOD KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioners have prayed for following relief:-

(2.) Facts necessary for adjudication of the instant petition can be summed up as under:

(3.) Petitioners have alleged that petitioner No.1 had presented himself once before respondent No.3 on 24. 04.2018 in compliance to the summon received by him, but respondent No.3 had remained absent. It is further alleged they did not hear anything from respondent No.3 after 24/4/2018, however, they received summons from the Court of learned Judicial Magistrate 1st Class, Anni, District Kullu, H.P., directing them to appear on 20/7/2019 in case titled as State vs. Vinod Kumar, under Ss. 451 and 323 of the IPC.