Saumitra Dayal Singh - (1.) Heard Sri Ajay Sengar, learned counsel for the applicant, Sri N.L. Agarwal, learned counsel for the opposite party no.2 and Sri Ankit Srivastava, learned AGA for the State.
(2.) The present application has been filed against the order dated 23.10.2017 passed by the Chief Judicial Magistrate, Jalaun at Orai wherein the applicant- Chhote Lal has been summoned under Section- 302/34 IPC on the complaint lodged by the opposite party no.2- Shankar Dayal Verma.
(3.) Briefly, the daughter of the present applicant Ms. Jyoti was married to the deceased (Pankaj Verma s/o opposite party no.2). Also, it appears that, there existed a matrimonial discord in that marriage. The said Pankaj Verma died unnatural death by burning.;