Sabina, J. - (1.) PETITIONERS have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short 'Code of Criminal Procedure' ) seeking quashing of the Criminal complaint No. 36 of 2005 filed on 21.4.2005 under Sections 448, 452 and 506 of the Indian Penal Code (in short 'Indian Penal Code') (Annexure P/1) as well as summoning order dated 24.01.2006 (Annexure P -2) passed by Chief Judicial Magistrate Chandigarh vide which the Petitioners alongwith other have been summoned to face the trial under Section 448 and 506 Indian Penal Code and all the subsequent proceedings arising there from.
(2.) LEARNED Counsel for the Petitioners has submitted that the complaint in question qua co -accused Triveni Sharma has since been quashed by this Court vide order dated 25.08.2010 in CRM No. M -15775 of 2009 (Annexure P -3). Petitioners are the son and daughter of Triveni Sharma. None has appeared on behalf of the Respondent despite service.
(3.) AFTER hearing learned Counsel for the Petitioners, I am of the opinion that the instant petition deserves to be allowed.;