- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) This application has been filed with a prayer to quash the order dated 3.4.2010 passed by learned A.C.J.M.(First) Jaunpur in complaint case No. 213 of 2010 whereby the learned Magistrate has taken cognizance and summoned the applicants to face the trial for the offences punishable under sections 427, 504 I.P.C.and section 3(1) X SC/ST Act.
(3.) It is contended by the learned counsel for the applicants that applicant no.1 had filed a complaint before the District Magistrate on 6.10.2009 for demolition of the illegal construction made by opposite party no.2 behind their house. A notice was also given to opposite party no.2 on 5.10.2009 by the Assistant Engineer, P.W.D., Jaunpur and as a counter blast, the complaint of the present case has been filed, which is based on false and frivolous allegations, therefore, the complaint filed against the applicants may be quashed.;