JAI RAM Vs. ANANT RAM

JUDGEMENT

(1.) THIS is a petition under Section 482 Cr.P.C. filed by the petitioners seeking quashment of the criminal complaint under Section 323, 342, 34 IPC pending in the Court of JMIC.

(2.) THE facts which are necessary for the disposal of the present petition are that Anant Ram filed a criminal complaint under Sections 323, 506, 342, 357, 394, 34 IPC against with accused-petitioners Jai Ram etc. After recording the preliminary evidence, the learned Judicial Magistrate vide order dated 13.12.1991 ordered the summoning of the with accused-petitioners under Sections 323, 342, 34 IPC. Aggrieved against the said order of summoning in the said criminal complaint, with accused-petitioners filed the present petition under Section 482 Cr.P.C. in this Court seeking quashment of the said criminal complaint and the order of summoning passed by the learned Judicial Magistrate.

(3.) NO one has put in appearance on behalf of the complainant-respondent.