Ram Surat Ram (Maurya), J. - (1.) Heard Sri Udai Shankar Tiwari, for the applicants and Sri S.P.S. Parmar, for opposite party-2.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the order of Chief Judicial Magistrate, Bhadohi, at Gyanpur dated 23.03.2015, passed in Case No. 1011 of 2015, State v. Shamim Akhtar and others , taking cognizance on Charge Sheet No. Nil of 2015, dated 12.03.2015 submitted in NCR No. 288 of 2014, under Section 323, 504, 506 IPC, PS Kotwali, Bhadohi, district Bhadohi as well as entire proceeding of aforesaid Case No. 1011 of 2015, pending before him.
(3.) On the complaint of Afzal Khan (opposite party-2) NCR No. 288 of 2014, under Section 323, 504, 506 IPC, was registered at PS Kotwali, Bhadohi, district Bhadohi on 30.09.2014, at 17-15 hours. It has been alleged in complaint that Afzal Khan was married to Razia Akhtar daughter of Shamim Akhtar, resident of Bari Garhi, Ram Nagar, five years ago, who was staying in her father's house from a period of three years. On 28.09.2014, she along with her father, mother, brother and several other persons came for talk of compromise at the house of his friend Amzad Ansari, resident of village Nurkhapur, Bhadohi. During talks, all of a sudden (i) Shamin Akhtar son of Hafiz Rajjak (ii) Ayub Akhtar son of Shamim Akhtar (iii) Razia Akhtar daughter of Shamim Akhtar (iv) Kaniz Fatima wife of Shamim Akhtar began to abuse and beat him. They went away threatening to kill him.;