(1.) The petitioners have brought this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short the Code) for the quashing of the order dated 10-101985 passed by ShriS.K.Kaushik, Metropolitan Magistrate, New Delhi whereby the petitioners were summoned. to face the trial for offences under Sections 418/420/34 Indian Penal Code as also for the quashing of the orders subsequent thereto and in particular order dated 5-5-1986.
(2.) The complaint was filed by the respondent Tirath Singh against the petitioners on the allegations that the petitioners had, in furtherance of their common intention, cheated him by dishonestly concealing the age of Smt. Gulab Preet @ Preet Kaur (petitioner No. 1) and thereby fraudulently induced him to accept the marriage proposal for his son and as a result of which he had to suffer a loss of about Rs 75.000.00 and odd.
(3.) According to the allegations of the complainant a matrimonial advertisement was given in the Daily Tribune published from Chandigarh by the complainant initing matrimonial proposal for his son Navdeep Singh and in this matrimonial advertisement the complainant invited an offer for the matrimonial alliance of his son for a girl with a maximum age of 20 years. It is further alleged that the age of theirl is alleged to have been given to the petitioner as 10th March 1961 whereas subsequently after her marriage it turned out to be 10th March 1957 with a gap of four years which gave rise to the aforesaid complaint.