- (1.) This petition under section 482 Cr.P.C. has been moved with the prayer to quash the complaint case No.238/9 of 2013, the summoning order dated 19.2.2013 and the orders dated 17.7.2013 and 31.7.2013 whereby non-bailable warrants have been issued by the learned Addl. Civil Judge II(J.D.)/Judicial Magistrate, Kairana in the said complaint.
(2.) A complaint was moved by opposite party No.2 against the applicants on 6.2.2013 in the Court of II, Addl. Civil Judge (J.D.).Judicial Magistrate, Kairana, Prabudha Nagar with the allegations under section 406 IPC. The learned Magistrate started an inquiry. He examined opposite party No.2 under section 200 Cr.P.C. and Syed Shamshuddin @ Munne Miyan and Smt.Nilofar Shams under section 202 Cr.P.C. After concluding his inquiry the Magistrate vide his order dated 19.2.2013 summoned all the three applicants under section 406 IPC and directed them to appear before his Court and face trial.
(3.) It appears that when the learned Magistrate found that the applicants are note appearing in his Court he issued a bailable warrant against them on 4.5.2013 and thereafter non-bailable wrrant on 15.7.2013 and again such process on 31...2013. Feeling aggrieved by such summoning order and issuance of non-bailable warrants the present petition has been filed.;