- (1.) Heard learned counsel 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. 869 of 2010, Ambika Prasad vs. Chanda Devi & others, under section 379 IPC, police station Neuria, district Pilibhit, pending in the court of Judicial Magistrate, Court No.I, Pilibhit.
(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.;