(1.) COMPLAINT Annexure P- I and the summoning order Annexure P-2 passed by the Sub Divisional Magistrate, Kapurthala, are sought to be quashed through this petition under Section 482 of the Code of Criminal Procedure.
(2.) SMT . Surinder Kaur respondent herein, had filed a complaint against the petitioner and 22 others alleging that her father-in-law Chuni Lal had left a Will in respect of 94 Kanals 13 Marlas of land situated in the revenue estate of Kapurthala in favour of his grandsons (sons of the complainant). Since the beneficiaries were minors, the land was being managed and looked after by her. It was contended on her behalf that litigation was going on in respect of the said land between the parties. Entries in the Khasra Girdawaris were made in her favour right from the year 1984 when she had sown paddy crop on the land, in dispute and when the crop had ripened the respondents did not allow her to reap the same. She had further alleged in the complaint that the respondents had not allowed her to construct a house in the land in question. She had also alleged that besides having threatened to kill her the respondents had assaulted her on 2-2-1988.
(3.) I have heard learned counsel for the parties at length and perused the documents placed on the record of this case.