R.S. Sarkaria, J. - (1.) THIS order will dispose of CRMNo. 25447 -M of 2005 and CRRNo. 2221 of 2005.
(2.) THE petitioners filed these petitions seeking quashing of complaint dated 5.6.2003 and all subsequent proceedings including the summoning order dated 14.6.2003 passed by Judicial Magistrate Ist Class, Jalandhar and so also the order dated 6.8.2004 dismissing the revision filed by the petitioners by Sessions Judge Jalandhar. The petitioners have further impugned order framing charge dated 19.4.2005 passed by the Additional Sessions Judge (Fast Track Court Jalandhar) being an abuse of process of Court etc.
(3.) THE main grievance appears to be that the petitioners are facing prosecution in FIRNo. 28 dated 13.3.2003. After registration of the case, respondentNo. 2 also filed a complaint case for adding an offence under Section 307 IPC. On the basis of this complaint the petitioners were summoned and the charge is framed against them.;