- (1.) This petition under section 482 Cr.P.C. has been filed with the prayer to quash the complaint and entire criminal proceedings including order dated 28.4.1995 as well as the order dated 11.11.1999 passed by Civil Judge (J.D.)/ Magistrate, Moth, Jhansi in Criminal Case No. 225 of 1994 under section 218 I.P.C., P.S. Samthar, Jhansi, (Ram Rasik Saran Vs. Ram Charan & Others).
(2.) I have heard learned counsel for the applicants and opposite party No.2. I have also heard learned AGA.
(3.) A complaint was filed before the Court of Munsif Magistrate, Moth on 18.7.1994 by opposite party No.2 against the applicants with the prayer that the applicants may be summoned, tried and punished under section 218 I.P.C.;