- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) The present application has been filed for quashing the summoning order dated 1.10.2011 passed by Additional Chief Judicial Magistrate, Court No.8, Varanasi in complaint case no. 1668 of 2011 under sections 384, 386, 342, 323, 504, 506 I.P.C. P.s. Jansa District Varanasi.
(3.) Learned counsel for the applicants contends that applicants as well as opposite party no.2 are members of the same family and as applicants had agitated with regard to the transfer of the property in favour of the daughter-in-law, the present proceeding have been initiated against the applicants, which is bad in law..The contention of the counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contentions.;