Rajesh Dayal Khare, J. - (1.) HEARD learned counsel for the applicants and learned A.G.A. for the State -respondent. The present application has been filed for quashing of the proceedings of Complaint Case No. 308 of 2011, under Sections 504, 506, 379 IPC, PS Kotwali, district Ghazipur and also for quashing the summoning order dated 08.09.2011 passed by learned Xth Judicial Magistrate, Ghazipur.
(2.) IT is contended by the learned counsel for the applicants that the present proceeding is nothing, but a counter blast to the proceedings initiated by the applicants against opposite party No. 2. It is also contended by the learned counsel for the applicants that the present matter is purely of civil nature, which has been dragged into criminal prosecution of the applicants at the behest of opposite party No. 2, which is bad in law.
(3.) THE contention of the counsel for the applicants is that no offence against the applicants is disclosed and the present prosecution has been instituted with malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contentions.;