Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants and learned A.G.A. for the State -respondent.
(2.) THE present Code of Criminal Procedure petition has been filed for quashing of the complaint case No. 139 of 2009 Suresh Pal Singh v. Brij Pal Singh and Ors., under Sections , , , IPC, pending before the Additional Civil Judge (Junior Division)/ Judicial Magistrate, Chhibramau, District Kannauj and also for quashing of the summoning order dated 10.6.2010. It is contended by the learned Counsel for the applicants that it is no injury case and a civil suit is pending between the parties and the civil matter has been dragged into criminal prosecution of the applicants at the behest of opposite party No. 2, which is bad in law.
(3.) THE contention of the counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.;