R.K.Rastogi, J. - (1.) This is an application under section 482 Cr.P.C. for quashing the order of the Magistrate dated 22.11.2004 whereby the accused had been summoned under section 420 I.P.C. in complaint case no. 274 of 2004 pending before the C.J.M. Varanasi.
(2.) The facts relevant for disposal of this application are that the complainant opposite party no.2 had filed an application under section 156(3) Cr.P.C. against the accused applicants in the court of C.J. M. Varanasi against Aun Mohammad, Shada Bano and Qadir Hussain with these allegations that talks of marriage of the complainant's son S.J. Hussain were going on and the accused applicants no. 1 and 2 offered for marriage of their daughter Shaihar Bano alias Shahana with S.J. Hussain. The complainant and his wife after seeing the girl gave their consent on 25.1.04 for marriage with their son S.J. Hussain and also gave Gifts worth Rs.10,000/- to Shaihar Bano. Thereafter on 7.2.04 the accused applicants and their another daughter Shabana and some witnesses Nargish and others came to the complainant's house and they saw S.J. Hussain, son of the complainant. They again came to the house of the complainant along with some more persons and then they took one week's time.
(3.) Thereafter they gave their consent for marriage and about Rs. 10,000/- were again spent in their reception at the complainant's house. Thereafter on 15.2.2004 the accused again came to the house of the complainant and gave consent for marriage and the date 6.6.04 was fixed for marriage. Engagement ceremony of the girl was performed at her house on 30.4.04 and a sum of Rs. 60,000/- was spent by the complainant. Thereafter engagement ceremony again took place on 15.5.04 at the boy's house and about a sum of Rs. 60,000/- was spent by the complainant. Thereafter the complainant started preparation for marriage and got the invitation cards printed and about a sum of Rs. 50,000/- was spent in all these arrangements. On 28.5.04 the complainant received a telephonic message from the accused applicant that he would not perform marriage of his daughter with the complainant 's son . When complainant told him that all the preparations had been made, he told in reply that the complainant may do whatever he likes. The complainant thereafter came to know that the accused wanted to perform marriage of their daughter with some other boy. Then the complainant asked the accused to give him a sum of Rs. 2 lacs spent by him. Then the accused refused to pay this amount. The complainant's prestige and reputation was badly affected, and in this way the accused committed offences under section 420 and 500 I.P.C. Therefore the complainant filed an application under section 156(3) Cr.P.C. praying for a direction to the police station concerned for registration and investigation of the case by the police.;