Ajit Kumar, J. - (1.) The present application under Section 482 Cr.P.C. is directed against the summoning order issued to the applicants on 05.09.2017 in Complaint Case No. 2990 of 2016 calling for them to appear before the Court on 11.10.2017 to face the charges under Sections 323, 498-A, 452, 504, 506 I.P.C. and Section 3/4 D.P. Act, Police Station- Hari Parvat, District- Agra as well as the entire above noted criminal proceeding.
(2.) The applicant has questioned the summoning order on the ground that, prima facie, satisfaction recorded by the Magistrate concerned with regard to the involvement of the applicants in the offence of demand of dowry is not supported by the convincing statements of facts that have come to be recorded under Sections 200 & 202 Cr.P.C. On the point of delay in approaching this Court, specific averments have been made in paragraph 6 of the affidavit that neither summons were received by the applicants nor, the learned Judicial Magistrate has recorded his satisfaction regarding service being successfully effected and yet he avoided appearance, while issuing bailable warrant against the applicants on 27.11.2017 and repeatedly thereafter.
(3.) Learned counsel for the applicants has drawn the attention of the Court to the order-sheet of the criminal complaint case and from very perusal of the order sheet, I find that learned Magistrate before issuing bailable warrant on 27.11.2017 has not recorded his satisfaction with regard to the service of the summons upon the accused applicants.;