Sudhir Kumar Saxena, J. - (1.) THIS petition is directed against the order dated 16.10.2012 passed by Additional Chief Judicial Magistrate, Lucknow, under Sections 323, 504, 506, 452 I.P.C. From the statements under Section 200 and 202 Cr.P.C. and submissions of Sri Bal Keshwar, Advocate, appearing for respondent no. 2, it appears that number of cases are pending between the parties.
(2.) SRI Shailendra Pratap Singh, learned counsel for the petitioners states that Hakim Singh and Puspa are on bail in one case and Jitendra and Soni are juvenile. Since summoning order has been passed on the basis of material on record, it cannot be said that there is no material to summon and issue process against the petitioners.
(3.) CONSEQUENTLY , petition lacks merits and is dismissed.;