- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State respondent.
(2.) The present 482 Petition has been filed for quashing of the summoning order dated 22.01.2011 passed by the Judicial Magistrate, J.P. Nagar in Complaint Case No. 1332/9 of 2010 under sections 323, 504, 506 IPC.
(3.) It is contended by learned counsel for the applicants that no offence against the applicants is disclosed and the present prosecution has been instituted with a mala fide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.;