- (1.) Heard learned counsel for the applicants, Sri K.D. Tiwary, learned counsel for OP No.-2, learned AGA and perused the records.
(2.) Complaint case no. 566/2016 (Govind Vs. Ramveer and 8 others) was filed with averment that complainant's brother-in-law Narottam trespassed in house of complainant with other co-accused and used criminal force, caused injuries and uttered foul words.
(3.) Complainant's real sister is married to Narottam, one of the applicant, and it is alleged that when he approached his wife in her parental home, altercation arose and incident complained of had happened. After adducing evidences under sections 200 & 202 CrPC, summoning order dated 20.7.2016 was passed by trial court.;