MOHD TARIQ Vs. JASPAL SINGH AND OTHERS

JUDGEMENT

(1.) This petition is directed against Order dated 21.6.2016 rendered by the learned Chief Judicial Magistrate, Shimla in Case No. 87-2 of 2012..

(2.) "Key facts" necessary for the adjudication of the present petition are that FIR No. 231/2011 dated 31.10.2011 under sections 448 and 342 IPC was registered. Challan was presented and the Court took cognizance of the offence and summoned the accused persons. Accused were also charged.

(3.) Application was contested by the accused.