- (1.) Heard the learned counsel for the applicants and the learned AGA and perused the record.
(2.) This is a petition under section 482 CrPC for quashing the proceedings of complaint case no. 1264 of 2010, Subhash Vs. Kashi Nath andothers, under sections 323, 504, 452 IPC, police station Shahganj, district Jaunpur, pending in the court of Additional Chief Judicial Magistrate Ist, Jaunpur.
(3.) The learned Magistrate, keeping in view the materials on record, arrived at the conclusion that there were sufficient material on record to summon the accused. The finding of the learned Magistrate is based on proper appraisal of the relevant material. The petition has no merit and is liable to be dismissed.;