- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State-respondent.
(2.) The present application has been filed for quashing of the summoning order dated 03.08.2011 passed by the Chief Judicial Magistrate, Banda in Case No. 99/XII of 2011 arising out of Case Crime No. 60 of 2009, under Section 307 IPC.
(3.) It is contended by the learned counsel for the applicants that the present proceedings is nothing, but a counter blast to the proceedings initiated by the applicants side against the opposite party No. 2.;