- (1.) Heard learned counsel for the applicants and learned A.G.A.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the summoning order dated 15.06.2010 passed by learned Additional Chief Judicial Magistrate, Deoband, District Saharanpur in Case No. 81 of 2010, under Sections 147, 323, 452, 504, 506 I.P.C., Police Station Deoband, District Saharanpur as well as proceedings of the aforesaid case.
(3.) It is contended by learned counsel for the applicants that it is a no injury case. It is further contended that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.;