- (1.) The present application has been filed by the applicants under Section 482 Cr.P.C. with the prayer to quash the entire proceedings of complaint case no. 822 of 2019 (Prem Lata Vs. Prakash Chandra and others), under Sections 406, 504 IPC, Police Station Dibiyapour, District Auraiya arising out of summoning order dated 1.5.2019 pending in the court of Chief Judicial Magistrate, Auraiya. Further prayer has been made to stay the further proceedings of the aforesaid case.
(2.) Heard learned counsel for the applicants and the learned AGA appearing for the State.
(3.) It is submitted by the learned counsel for the applicants that the complaint was filed on the basis of false facts and also on the basis of malice. It is further submitted that from the version of the complaint as well as statement of witnesses, offence under the aforesaid Sections is not made out against the applicants. General allegations have been made in the complaint. The impugned order suffers from illegality and infirmity. On the other hand, learned AGA has submitted that applicants have been summoned on the basis of the statements recorded under Sections 200 Cr.P.C. and 202 Cr.P.C.. The impugned order does not suffer from any illegality or infirmity. ;