Rajesh Dayal Khare, J. - (1.) LIST revised none appears to press this application on behalf of applicants.
(2.) HEARD learned A.G.A. for the State. Another Bench of this Court vide order dated 01.06.1998 had issued notice and in the meantime stayed the operation of the order dated 02.05.1998 passed by learned Additional Civil Judge (Junior Division), Tilhar, District Shahjahanpur.
(3.) THE present 482 Cr.P.C. petition has been filed for quashing the proceedings of Complaint Case No. 2740 of 1996 (Mahendra Pal Singh v. Balvendra Singh) under Sections 420/471 I.P.C., pending before learned Additional Civil JUdge (Junior Division), Tilhar, District Shahjahanpur and also for quashing of summnoning orders dated 02.05.1998 and 24.08.1996 issued in the aforesaid case.;