- (1.) Heard learned counsel for the applicants and the learned AGA in opposition.
(2.) By means of this application the applicants have challenged the order impugned dated 16.4.2012, whereby applicants have been summoned under Sections 319 Cr.P.C. in Case No.2084 of 1998, under Sections 498-A, 323, 504 , 506 I.P.C. and 4/6 D.P. Act, Police Station Mahila Thana, Agra.
(3.) The brief facts of this case are that respondent no.2 Smt. Kiran Devi lodged a first information report, which was registered as Case Crime No.50 of 1995, under Sections 498-A, 323, 504, 506 I.P.C. and 4/6 D.P. Act, police station Mahila Thana, Agra, wherein, after investigation charge-sheet was submitted against husband, father-in-law and mother-in-law of the complainant respondent no.2. As the concerned case proceeded in the trial court, the complainant Smt. Kiran Devi got herself examined, wherein, she stated name of present applicants Smt. Meena and Smt. Usha, as the two accused persons, inter alia, who in connivance with other co-accused persons assaulted the complainant. At this stage, prosecution moved application under Section 319 Cr.P.C. for summoning and prosecuting the present applicants under aforesaid offences. The Court below after hearing the prosecution on merit of the application, allowed application under Section 319 Cr.P.C. and summoned the present applicants to face the trial. This order resulted into presentation of this proceeding under Section 482 Cr.P.C.;