BHARAT SANCHAR NIGAM LTD. Vs. DARSHAN LAL

JUDGEMENT

(1.) Present petition is filed under Sec. 482 of the Code of Criminal Procedure 1973 read with Sec. 320 of code of criminal procedure for permission to compound criminal case No. 264-I-10/96-II/2010 title State of HP Vs. Nirmla Devi and others.

(2.) Complainant Kusum Lata @ Veena Kumari filed FIR No. 114 of 2010 dated 8.6.2010 under Sections 498A, 504 Penal Code read with Sec. 32 Penal Code against accused persons. Matter was investigated by investigating agency and investigation report under Sec. 173 Cr.PC filed before competent court of law. Thereafter competent court of law framed charge against accused persons under Sections 498A, 504 Penal Code read with Sec. 34 Penal Code and listed the case for prosecution evidence. Thereafter accused persons filed present petition.

(3.) Court heard learned Advocate appearing on behalf of petitioners and learned Additional Advocate General appearing on behalf of non-petitioners No. 1, 2 & 4. Court also heard complainant Kusum Lata @ Veena Kumari and also perused entire record carefully.