Naheed Ara Moonis, J. - (1.) HEARD the learned counsel for the revisionists and the learned AGA.
(2.) THE instant revision has been preferred against the summoning order passed by the Additional Chief Judicial Magistrate, Court No. 4, Mathura dated 3.11.2011, whereby the revisionists have been summoned in criminal complaint case No. 1114 of 2011, Smt. Rekha Vs. Kaptan & another, under Sections 323, 452, 504, 506 IPC read with Section 3(i)(x) S.C./S.T. Act. The contention of the learned counsel for the revisionists is that frivolous complaint has been lodged against the revisionists by the opposite party No. 2, that she was abused by using caste related words and was assaulted, as they were trying to grab the house of the opposite party No. 2. The court below merely on the basis of the statement of complainant -opposite party No. 2 and witnesses, arrived at the conclusion that prima facie offence is made out against them and passed the order in a routine manner, summoning the revisionists to face the trial.
(3.) IT is contended by the learned counsel for the revisionists that the entire allegations are absolutely false and frivolous and the present prosecution has been launched just to cause harassment of the revisionists and as such liable to be quashed.;