Naheed Ara Moonis, J. - (1.) SUPPLEMENTARY affidavit filed today on behalf of the applicant is taken on record.
(2.) HEARD the Learned Counsel for the applicants, the learned AGA for the State and perused the record. The instant application has been filed by the applicants with a prayer to quash the criminal proceedings in criminal case No. 843 of 2001, State v. Ashok and Ors., under Sections 323, 504, 506 Indian Penal Code and Section 3(1)(x) S.C./S.T. Act, P.S. Mahob Kanth, District Mahoba, pending in the court of Judicial Magistrate, Kulpahar, Mahoba, whereby the learned Magistrate has taken cognizance vide order dated 23.2.2011.
(3.) IT is submitted by the Learned Counsel for the applicants that the applicant has also lodged the first information report against the complainant and other persons in respect of which the first information report was lodged in which the charge sheet has been submitted against the opposite party No. 2. Now the present prosecution has been launched by the opposite party No. 2 against the applicants as a measure of counter blast and the learned Magistrate has taken cognizance mechanically in routine manner. Per contra the learned AGA has contended that non bailable warrants has also been issued against the applicants.;