RAVI NATH TILHARI,J. - (1.) Heard Sri Ajay Vikram Yadav, learned counsel for the applicants, Sri Azad Singh, learned AGA appearing for the State/opposite party.
(2.) No one responded for the opposite party no.2 even in the revised call.
(3.) This application under Section 482 of the Criminal Procedure Code, 1973 (Cr.P.C.) has been filed with prayer to quash the order dated 06.05.2017, passed by the learned Additional Chief Judicial Magistrate, Sadabad, District Hathras, in Criminal Complaint Case No.1256 of 2016 (Murarilal Vs. Omprakash and others), under Sections 323, 342, 379 and 504 IPC, Police Station Sadabad, District Hathras, as also the entire proceedings of the said complaint case.;