- (1.) Heard learned counsel for the applicants and learned AGA for the State.
(2.) This application u/s 482 Cr.P.C. has been filed with a prayer to quash the entire proceedings of Complaint Case No. 718/IX/2008 (Ram Pal Vs. Pappu Mishra and others), under Sections 452, 323, 504, 506 IPC , pending in the court of Chief Judicial Magistrate, Banda.
(3.) After hearing learned counsel for the parties and going through the material available on record, no case for quashing the proceedings is made out.;