RAM KRISHNA GAUTAM,J. - (1.) The applicants namely, Surendra Singh @ Mahendra Pal and Uma Devi, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of the Court with prayer to quash/set aside the order dated 22.7.2019 as well as entire proceeding of Complaint Case No. 13/2017, under Sections- 494, 497 I.P.C ., Police Station- Bakewar, District- Etawah, pending before the Court of Addl. Chief Judicial Magistrate, Court No. 4, Etawah.
(2.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(3.) Learned counsel for the applicant argued that Uma Devi never married with complainant Jagram, she was married with Surendra Singh @ Mahendra Pal, who is of Kahar community. Marriage in between Kahar and Yadav community may never be happened culturally but trial Court failed to appreciate and passed impugned order of summoning. Hence, for ensuring end of justice, this application has been filed with above prayer.;