- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Complaint Case No. 398 of 2015 (Smt. Premwati Vs. Satoo and others) under Sections 354, 506 I.P.C., P.S. Chandaus, District Aligarh pending in the Court of Addl. Chief Judicial Magistrate, Court No.5, Aligarh as well as the summoning order dated 4.5.2015 passed in the aforesaid case. Further prayer has been made to stay the further proceedings of the aforesaid case.
(3.) It is submitted by the learned counsel for the applicants that the first information report was lodged belatedly in this matter. Police, after investigation, submitted final report thrice. Ultimately, on the basis of protest petition, the Magistrate concerned proceeded to record the evidence as complaint and applicants were summoned. It was further argued that no offence ever took place, as alleged in the summoning order, hence, police submitted final report. Present complaint has been filed to put pressure on the applicants and force them to withdraw the earlier criminal prosecution launched on behalf of the applicants against the family members of opposite party no.2.;