U.S.TRIPATHI, J. - (1.) HEARD learned Counsel for the applicant and learned A.G.A. and perused the record.
(2.) THIS petition under Section 482 Cr. P.C. has been filed for quashing the orders dated 6 -5 -2002 and 20 -12 -2001 passed by the Sessions Judge, Rampur in Criminal Revision No. 63 of 2002 and Civil Judge (S.D.), Rampur in Criminal Case No. 409 of 2001 respectively. No summoning order has yet been passed on the application of the applicant treated as complaint by the Magistrate. Before passing summoning order the accused -opposite parties have no locus to be heard and matter of summoning is between complainant and the Court therefore, notices are not being sent to opposite party Nos. 3 to 15 and petition is finally disposed of on hearing the learned Counsel for the applicant and learned A.G.A.
(3.) IT appears that the applicant was legally wedded wife of opposite party No. 3 Anandveer Saxena. The relation between the spouse became strained and therefore, the opposite party No. 3 filed Matrimonial Petition No. 106 of 1996, under Section 13 of Hindu Marriage Act for dissolution of marriage between him and the applicant. The above petition was decreed on 2 -2 -1999 by the Civil Judge (S.D.) Rampur and the marriage between the parties was dissolved.;