Aditya Nath Mittal, J. - (1.) Vakalatnama filed by Dr. V.K.Singh, Advocate for the opposite party no.2, is taken on record. Heard learned counsel for the petitioners, Dr. V.K. Singh, learned counsel appearing for the complainant-opposite party no.2, learned AGA, and perused the record.
(2.) This petition has been filed with the prayer to quash the order dated 27.11.2015 and the NBW order dated 03.08.2016, passed by the Additional Chief Judicial Magistrate, Court No.23, Sultanpur, by which the petitioners have been summoned in Complaint Case no.616 of 2016, under Sections 498-A, 323, 406, 504 and 506 IPC and Section 3/4 of Dowry Prohibition Act, P.S. Kotwali Nagar, District-Sultanpur.
(3.) Learned counsel for the petitioners has submitted that there is no independent witness of the incident and the petitioners have not committed any offence and they have wrongly been summoned in this case. Lastly, learned counsel for the petitioners have submitted that petitioners are ready to surrender before the court below and some protection may be granted to them.;