Krishna Pratap Singh, J. - (1.) Heard learned counsel for the applicants and learned AGA representing the State and perused the record of the case.
(2.) By means of this application under sections 482 of the Code of Criminal Procedure, the applicants have invoked the inherent jurisdiction of this Court for quashing of the entire proceedings of Complaint Case No. 774 of 2013, under Sections 498-A, 323, 506 IPC and 3/4 of Dowry Prohibition Act as well as the summoning order dated 07.08.2014 passed by the Judicial Magistrate.
(3.) Learned counsel for the applicants contends that initially an FIR was lodged in which after investigation final report was submitted. On a protest petition being filed, learned Magistrate treated the same as complaint and after recording the statements of the complainant under Section 200 Cr.P.C. and her witnesses under section 202 Cr.P.C. summoned the applicant. Learned counsel for the applicants further submits that impugned order has been passed without application of mind.;