- (1.) Heard Sri Vikas Rana, learned counsel for the applicants and Sri Pankaj Saxena, learned A.G.A for the State.
(2.) This application under section 482 Cr.P.C. has been filed by the applicants to quash the entire proceedings along with impugned summoning order dated 02.11.2019 passed by Judicial Magistrate, Bisalpur, District Pilibhit in Complaint Case No. 216 of 2019 (Rahul Vs. Anjana and others), under Sections 452/323/506 IPC, Police Station Bisalpur, District Pilibhit, pending before the Judicial Magistrate Bisalpur, District Pilibhit.
(3.) The opposite party no. 2, the husband of applicant no. 1 has filed complaint on 20.02.2019 under section 156 (3) Cr.P.C against the applicants on the averments that the marriage of the applicant no. 1 with opposite party no. 2 was solemnized on 07.06.2017, but later on their relationship became strained. On 10.07.2018 the applicant no. 1 with her maternal uncle and aunty i.e. applicant nos. 2 and 3 went out of the matrimonial home and had taken away some other jewelry and never came back. On the date of incident 27.10.2018 the applicants forcibly entered into the house of opposite party no. 2 and beaten him. On the said complaint after recording the statement of opposite party no. 2 under section 200 Cr.P.C and the statement of witnesses PW-1 and PW-2 under section 202 Cr.P.C the learned Magistrate passed the summoning order against the applicants under sections 452/323/506 IPC.;