- (1.) Sri A.B. Singh, Advocate who is father of the opposite party no. 2 files power on her behalf, which is taken on record.
(2.) Heard Sri Raghvendra Singh, Sr. Advocate appearing for the petitioners, Sri A.B. Singh, learned counsel appearing for the opposite party no. 2 and Sri Rajendra Kumar Dwivedi, learned A.G.A. for the State as well as perused the documents available on record.
(3.) This petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code') has been filed by the petitioners with the following prayers: "It is most respectfully prayed that this Hon'ble court may kindly be pleased to quash the impugned charge-sheet dated 17.4.2010 and the impugned summoning order dated 3.6.2010 and the entire proceedings relating to Case No. 2365 of 2010, Case Crime No. 81/2010, under Sections 406, 420, 467, 468, 504, 506 IPC, P.S. Vikas Nagar, District Lucknow pending before the court of Additional Chief Judicial Magistrate-III, Lucknow.";