- (1.) Heard Mr. Abhay Kumar Chaturvedi, learned counsel for the petitioners and Mr. Pankaj Kumar, learned counsel for the State. No one appears on behalf of O.P. No. 2. In this application, the petitioners have prayed for quashing the entire criminal proceedings in connection with Complaint Case No. C-210/2000 including the order dated 3.10.2000, passed by Shri Mahendra Pratap Singh, learned Chief Judicial Magistrate, Chatra, by which cognizance has been taken for the offence under sections 147, 148, 149, 323, 379, 451, 452 and 504 of the Indian Penal Code.
(2.) The prosecution story, as would appear from the complaint petition instituted by the complainant-opposite party no. 2 herein, is that the complainant was married with Anita Kumari (petitioner no. 3), on 11.5.1999. It is alleged that on 23.5.1999, the accused no. 1 and 3 along with some unknown persons forcibly took away accused no. 4 without taking permission of the complainant and they had also taken away ornaments, cloths and other articles, worth Rs.40,000/- .
(3.) It is alleged that the complainant on several occasion tried to get the Bidai of his wife but she disagreed and since the accused persons had threatened the complainant, a Sanha was lodged by the complainant. It has also been alleged that on 2.9.2000, the accused persons along with some other persons came to the house of the complainant and directed him to withdraw the Sanha and when he refused, the complainant and his father were assaulted and threatened on the point of pistol.;