Rajeev Misra, J. - (1.) This application under Section 482 Cr.P.C. has been filed challenging the summoning order dated 28th March, 2018 passed by the Additional Chief Judicial Magistrate, Court No.9, Agra in Complaint Case No. 6820 of 2017 (Smt. Ambika Singh Versus Utkarsh Rana & Others), under Sections 498-A, 323, 504, 506 I.P.C. and Sections 3/4 Dowry Prohibition Act, Police Station Khandoli, District Agra.
(2.) Heard Mr. Vivek Kumar Singh, the learned counsel for the applicants and the learned A.G.A. for the State.
(3.) The present application was heard on 5th July, 2018 and this Court passed the following order: "In the present application, the arguments were heard on 5th July, 2018 and it was directed that the order shall be dictated in the Chambers. However, for some reasons, the order could not be dictated and the matter kept pending for orders. While the present application was still pending, Application U/S 482 No. 13428 of 2016 (Gaurav Sharda And 3 Others versus State of U.p. And Another) was heard at length on 10th August, 2018 and the judgment was reserved. The issue involved in the present application is identical to the issue involved in Application U/S No. 13428 of 2016. Accordingly, the order in the present application shall be passed after the delivery of judgment in Application U/S No. 13428 of 2016. Since the passing of the order in the present application is being deferred by the Court itself, as an interim measure, it is provided that no coercive action shall be taken against the applicants till the delivery of order in the present application.";