Bala Krishna Narayana, J. - (1.) SUPPLEMENTARY affidavit filed today is taken on record.
(2.) HEARD learned counsel for the applicants and learned A.G.A. for the State. The applicants, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the order dated 5.2.2014 passed by Chief Judicial Magistrate, Bhadohi Gyanpur in Case no. 655 of 2012, State Vs. Ram Briksha Mishra and others, under sections 498A/34, 323/34, 504/34, 506/34 IPC and 3/4 D.P. Act, P.S. Gopiganj, District Sant Ravidas Nagar, by which he has rejected the application filed by the applicants before him for discharge.
(3.) LEARNED counsel for the applicants submitted that the learned Magistrate has erred in law in refusing to discharge the applicants although the charge against the applicants is groundless.;