- (1.) Heard Sri Dharmendra Kumar Singh, learned counsel for applicants, Sri Ankit Kumar Singh, learned counsel for respondent-2 and learned A.G.A. for State of U.P.
(2.) Applicants have invoked jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") with a prayer to quash summoning order dated 30.01.2012 as well as further proceedings of Misc. Case No. 3683 of 2011, under Sections 330 and 504 IPC, pending before Additional Chief Judicial Magistrate, Court No. 3, Hardoi.
(3.) Learned counsel for applicants states that on mere suspicion, Police has submitted charge sheet against applicants which is liable to be quashed.;