- (1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of impugned order dated 19.8.2009 passed by the Judicial Magistrate First Class (Annexure P1) whereby, the petitioners were summoned and complaint No. 45/2.8.2009 dated 22.6.2007 (Annexure P2) along with all consequential proceedings arising thereto.
(2.) Learned counsel for the petitioners has submitted that no allegations were levelled against the petitioners when the statements of the injured- Kanta Rani and Pardeep Kumar were recorded by the Police. Even in the complaint, no allegation was levelled that the police had not correctly recorded their statements.
(3.) Petitioners had been falsely involved in this case.;