VIJAY SINGH YADAV Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Ray Sahab Yadav, learned Counsel for the applicants, learned AGA for the State and Shri P.K. Rao, learned Counsel for the complainant.

(2.) This application Under Section 482 Code of Criminal Procedure has been filed with prayer to quash the summoning order dated 19.4.2008 passed by Additional Civil Judge (Junior Division)/ Judicial Magistrate, Court No. 11, Jhansi District Jhansi in Complaint Case No. 176 of 2008, Police Station Mahila Thana Navabad, district Jhansi (Vandana v. Vijay Singh and Ors.), whereby applicants were summoned to face trial under Sections 498-A, 323, 504 Indian Penal Code and D.P. Act.

(3.) Applicant Nos. 1 and 2 are husband and father-in-law of the opposite party No. 2. Applicant Nos. 3 and 4 are the Jeths, applicant Nos. 5 and 6 are Jethanis, applicant No. 7 is Devar, applicant No. 8 is Nanad and applicant No. 9 is Nandoi of the complainant.