Rakesh Kumar Garg, J. - (1.) Vide this petition, the petitioners are seeking quashing of order dated 17.9.2010 of the Chief Judicial Magistrate, Sonepat framing charges against them under Sections 323, 324, 325, 34 and 506 Indian Penal Code and the order dated 19.5.2011 whereby the Additional Sessions Judge, Sonepat, has dismissed the revision petition against the said order, the same being arbitrary and unlawful.
(2.) Challenging the aforesaid orders, learned counsel for the petitioners has argued that the evidence in the case goes to establish beyond reasonable doubt that the accused side, was aggressor and the minor injuries found on the two persons of the accused party are self inflicted. Thus, in the facts and circumstances of the case when the accused party was undoubtedly the aggressor party then submission of challan under Section 173 Criminal Procedure Code and framing of charges against the petitioners was an abuse of process of law and therefore, the impugned orders are liable to be quashed to that extent.
(3.) I have heard learned counsel for the petitioner.;