Ram Krishna Gautam,J. - (1.) Heard learned counsel for the applicants and learned A.G.A. representing the State. Perused the records.
(2.) This application under Section 482 Cr.P.C. has been filed by applicants Pankaj Patel and five others against State of U.P. and Pappu Patel with prayer to quash summoning order dated 06.02.2020 passed by A.C.J.M. Vth, Jaunpur, as well as entire proceedings of Complaint Case No. 970 of 2019, Pappu Patel Vs. Pankaj Patel, under Sections 147, 323, 504, 506, 392 I.P.C., P.S. Mungra Badshahpur, district Jaunpur.
(3.) Learned counsel for the applicants argued that Case Crime No. 377 of 2019, u/s 323, 324, 506 I.P.C. at P.S. Sujanganj, District Jaunpur, was lodged by Pankaj Patel against complainant and two others and as a counter blast of the same, this complaint was filed by way of application u/s 156(3) Cr.P.C. after six days and it was treated as a complaint, wherein impugned summoning is there. It is under abuse of law. Hence this application with above prayer.;