- (1.) Heard for the applicants and the learned AGA and perused the record.
(2.) This is a petition under section 482 of the Code of Criminal Procedure for quashing the proceeding of complaint case no.4125 of 2010 (State v Brij Mohan & others), under sections 384, 323, 504, 506 and 452 IPC, P.S. Gowardhan, District Mathura pending in the court of the Additional Chief Judicial Magistrate, Court No. 3, Mathura.
(3.) The learned Magistrate, keeping in view the materials on record, arrived at the conclusion that there were sufficient material on record to summon the accused. The finding of the learned Magistrate is based on proper appraisal of the relevant material. The petition has no merit and is liable to be dismissed. The petition is, therefore, dismissed. Petition is dismissed.;