- (1.) Heard learned counsel for the applicants and learned AGA for the State. In this case none was present on behalf of O.P. No.-2 (complainant) at the time of hearing.
(2.) This application under section 482 Cr.P.C. was preferred for quashing the proceedings of complaint case No. 2908/ 2014 Laxmi Narain v. Hariram Verma & others u/ss 323, 504, 506, 452 IPC pending in the court of Chief Judicial Magistrate, Jhansi and the summoning order dated 02-09-2014 passed in it.
(3.) Uncontroverted facts in present petition are that the applicants and O.P. No.-2 and are neighbours. Smt. Bhawna is the daughter Laxmi Narain O.P. No.-2 (complainant) who was married with Kaushal Kishor, resident of Jalaun, but had lefthim. then her husband had lodged FIR in police station Konch, district Jalaun on 04-07-2013 in which he mentioned his doubt that she had gone with Nitin, s/o Hariram Verma (applicant No.-2). In that case alleged victim Smt. Bhawna had filed affidavit before that her mother is a lady of bad character who had obtained money and forcibly got her (Bhawna) married with Kaushal Kishor. So she left her husband. But her mother is still forcing her to go with her husband. She has danger from her mother and her accomplices who want to have illicit relations with her. Her husband had also lodged a criminal case on incorrect facts.;