SADIQ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both the petitions have been filed by the applicants for challenging the common summoning order passed by the court below, hence both are taken up together and decided by this common judgment.

(2.) The applicants have filed the present applications under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter to be referred as 'Cr.P.C') for quashing the charge sheet dated 07.4.2018, summoning order dated 19.04.2018 as well as entire proceeding of Criminal Case No. 1891 of 2018, State vs. Sadiq and others, u/s 452, 376, 506 IPC, pending before the Judicial Magistrate-II, Haldwani, District Nainital.

(3.) It is argued by learned counsel for applicant that the applicants have falsely been implicated in the crime and there is no offence is made out against them. Apart from that the applicant-Sadiq and respondent no.2-Ujma got married on 15.10.2017 with the Muslim Rites and Rituals, while FIR was lodged on 21.12.2017, which shows that after solemnized the marriage the FIR was lodged.