REHAN Vs. SHAHINA

JUDGEMENT

(1.) Admit.

(2.) Issue fresh notice to respondent after admission returnable within three weeks.

(3.) Mrs. Puspha Joshi, learned counsel for the applicants, argued that complainant Shahina did not say even a word about any maar peet on 29.12.2008. However, complainant's witnesses Shakeel Ahmad and Ishak went one step ahead and stated that on 29.12.2008 they witnessed 'maar peet' with the complainant for the demand of dowry and article. She further submitted that while summoning the accused learned Magistrate should look into the statements recorded under sections 200 and 202 Cr.P.C. and material placed before him with great care. Learned Magistrate has not done so in the present case.