MOHAMMAD WASEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Abdul Rafey Siddiqui, learned counsel for the applicants, learned A.G.A. for the State and counsel for the OP No. 2.

(2.) By means of the present application under Section 482 Cr.P.C., the applicants have prayed for quashing of the revisional order dated 1.2.2018, whereby the Criminal Revision No. 135 of 2017 preferred against the summoning order dated 12.7.2017 passed in Complaint Case No. 7914 of 2016 was dismissed.

(3.) Counsel for the applicants has submitted that the applicant no. 1 is husband, applicant no. 2 is Jeth, applicants no. 3 and 4 are Devar, applicant no. 5 is mother-in-law, applicant no. 6 is unmarried Nand, applicant no. 7 is Jethani, applicant no. 8 is divorcee Nand whereas applicant no. 9 is unmarried daughter and applicant nos. 10 and 11 are married Nand of OP No. 2.