- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State-respondent.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the summoning order dated 13-8-2008 and 10-10-2011 passed by the Addl. Chief Judicial Magistrate-I Jaunpur in case no. 38 of 2007 under sections 419, 420, and 468 I.P.C. police station Kotwali Shahganj, District Jaunpur.
(3.) It is contended by the learned counsel for the applicant no.1 is the writer of the sale deed and applicant nos. 2 and 3 are witnesses, pursuant to which name of the purchaser was mutated. It is contended that the application for mutation was filed by the opposite party no. 2 in which he lost. It is also contended that the opposite party no. 2 also filed a suit for injunction, in which no interim injunction was granted and in order to build pressure upon the applicants, the present criminal proceedings has been initiated by the opposite party no.2 which is nothing but gross misuse of the process of law.;