- (1.) This application under section 482 Cr.P.C. has been preferred by the applicant with a prayer to quash the entire proceedings of Complaint Case No.1183 of 2014 (Sanjida Hashimi Versus Anisa Fatma and others) under sections 147, 452, 323, 504, 506 IPC pertaining to Police Station Kotwali - Kalpi, District Jalaun pending in the Court of Judicial Magistrate, Kalpi, Jalaun.
(2.) Heard Sri Ajay Singh Sengar, learned counsel for the applicant and learned A.G.A. for the State.
(3.) It was submitted by the learned counsel for the applicant that the concerned Magistrate proceeded to issue summon against the applicant without following the provisions made under section 202 Cr.P.C. It was further submitted that the applicant resides in the area beyond territorial jurisdiction of the Magistrate concerned. From the version of the complaint and the material available on record, no offence under sections 147, 452, 323, 504, 506 IPC is made out against the applicant. Therefore, summoning order passed by the Magistrate concerned is bad in the eye of law. Learned counsel for the applicant has also referred to certain case laws and decisions of this Court in support of his contention.;