(1.) Vide the instant petitions; the petitioners have challenged the impugned order dated 18.10.2011, whereby learned MM has summoned the petitioners for the offences punishable under Sections 498A/304B/302/34 Indian Penal Code, 1860.
(2.) Learned counsel further submits that the incident took place on 23/24.04.2010.
(3.) The concerned SDM has recorded the statement of father of the deceased on 24.04.2010, wherein he had stated that on 23.04.2010 as follows:-