Vikram Nath, J. - (1.) Supplementary affidavit filed by the learned A.G.A. Sri Masood Alam is taken on record.
(2.) Heard Sri Qazi Mohd. and Sri S.C. Kashish learned counsel for the applicant and Sri Masood Alam, learned A.G.A. for the State.
(3.) This application under section 482 Cr.P.C. was filed challenging the summoning order dated 9.1.2007 passed in Complaint Case No.978 of 2006, Mus. Shahjahan vs. Habiburrahman and others passed by the Judicial Magistrate/Civil Judge (Jr. Div.) Utraula, District Balrampur under section 363 IPC. The opposite party no.2 Mus. Shahjahan who has filed the complaint alleging that the applicants kidnapped her son aged about 12 years, about 3 years ago and his whereabouts are not known. The complaint was filed in the year 2006.;