- (1.) This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) for quashing of criminal complaint No.33 dated 28.3.2009 titled as Roshan Lal vs. Varinder Dogra and others (Annexure P-3) and the summoning order dated 6.5.2010 under Sections 323, 325, 148, 149, 452 of the Indian Penal Code, 1860 (Annexure P-4).
(2.) Learned counsel for the petitioners has, inter alia, submitted that the impugned summoning order was liable to be quashed as the same had been passed in violation of the provision of Section 202 Cr.P.C. Qua the same incident, complainant had approached the police for registration of FIR against the accused.
(3.) The matter was duly inquired into by the police and it was found that the allegations levelled by the complainant were false and had been levelled with a view to pressurise the other party for a compromise.;