- (1.) Supplementary affidavit filed today be kept on record.
(2.) Heard learned counsel for the applicants, Sri Rajeev Chaudhary, learned counsel for the opposite party no.2 and learned A.G.A. for the State.
(3.) The present 482 Cr.P.C. petition has been filed for quashing the summoning order dated 5.8.2011 passed by Additional Chief Judicial Magistrate, Court No.8, Varanasi in Case No.1311 of 2011 by which the Magistrate summoned the applicants for facing trial under Sections 323, 504, 506 I.P.C., P.S. Dashashwamegh, District Varanasi.;