- (1.) Heard learned counsel for the applicants, learned A.G.A. for State and perused the record.
(2.) By means of this application, applicants have invoked inherent jurisdiction of this Court with prayer to quash the proceedings of Complaint Case No. 320 of 2011, under Sections 147, 323, 149, 504, 506 and 452 IPC, Police station Laliya, district Balrampur pending in the Court of Additional Judicial Magistrate Ist, Balrampur.
(3.) In short, a complaint under Sections 147, 323, 149, 504, 506 and 452 IPC was filed by Anand Kumar Pathak, Opposite Party no. 2 against the applicants. The Magistrate concerned after taking notice of the accusations made in the complaint, held an enquiry into the allegations, examined Anand Kumar u/s 200 Cr.P.C and Amit Kumar, Rajitram and Umesh u/s 202 Cr.P.C. as witnesses, perused the oral and documentary evidence/material available on record, and thereafter taking cognizance summoned the applicants/accused by order dated 10.8.2011 for facing trial under Sections 147, 323, 149, 504, 506 and 452 IPC.;