Om Prakash, J. - (1.) The present application has been filed by the applicants under Section 482 Cr.P.C. with the prayer to quash the entire proceedings of complaint case no. 1185 of 2015 (Ram Niwas Yadav Vs. Saurabh Yadav and others), under Sections 498-A, 323, 504, 506 IPC And Section 3/4 D. P. Act, Police Station Makhanpur, District - Firozabad arising out of summoning order dated 14.12.2016 pending in the court of Civil Judge (Junior Division)/Judicial Magistrate, Shikohabad, Firozabad. Further prayer has been made to stay the further proceedings of the aforesaid case. Heard learned counsel for the applicants and the learned AGA appearing for the State.
(2.) It is submitted by the learned counsel for the applicants that the complaint was filed on the basis of false facts and also on the basis of malice. It is further submitted that from the version of the complaint as well as statement of witnesses, offence under the aforesaid Sections is not made out against the applicants. General allegations have been made in the complaint. The impugned order suffers from illegality and infirmity.
(3.) On the other hand, learned AGA has submitted that applicants have been summoned on the basis of the statements recorded under Sections 200 Cr.P.C. and 202 Cr.P.C.. The impugned order does not suffer from any illegality or infirmity.;