VIRENDRA KUMAR SRIVASTAVA,J. - (1.) In view of COVID-19 pandemic situation, this case is being taken up in chamber through video conferencing.
(2.) The instant application u/s 482 Cr.P.C . has been filed by the applicant nos. 1, 2 and 3, namely, Radheyshyam, Chandramani Pandey and Dinesh Kumar for quashing the order dated 16.1.2020 passed by the Additional Sessions Judge, Court No. 9, Gonda in Criminal Revision No. 171 of 2019 (Radheyshyam and 2 others vs. State of u.P. and Another) whereby the criminal revision filed by the applicants against the summoning order dated 7.6.2019 passed by Civil Judge (S.D.)/F.T.C. New, Gonda in Complaint No. 423 of 2017 ( Ghanshyam Pandey vs. Radheshyam and 2 others) U/s 3 (2) Prevention of Damages to Public Property Act, 1984, Police Station Chhapiya, District Gonda has been dismissed.
(3.) Heard Sri Maya Ram Yadav, learned counsel for the applicants, learned A.G.A. for the State and peruse the material on record.;