SAMIM AHEMAD Vs. BILKISH

JUDGEMENT

(1.) HEARD Mr. Sanjeev Singh Advocate for the petitioners.

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973 (for short, CrPC), the petitioners have prayed for quashing the summoning order dated 28.11.2008 passed by the Ist Addl. Chief Judicial Magistrate, Haridwar passed in complain case No. 1179/2008, Smt. Bilkish v. Shamim Ahemad and Ors. under Section 452, 323, 504, 506 IPC and also to quash the entire proceedings of said case.

(3.) LEARNED Counsel for the petitioners argued that petitioners have been falsely implicated in this case. I do not find any force in the argument of learned Counsel for the petitioners due to the reasons that averments made in the complaint are corroborated by the statement of the complainant under Section 200 CrPC and the statements of the witnesses under Section 202 CrPC. Petitioners have also been chargesheeted in the Case Crime No. 80/2008 earlier lodged against the petitioners/accused for the demand of dowry.