- (1.) Heard learned counsel for the applicants and learned AGA and perused the record.
(2.) The applicants have invoked the inherent jurisdiction of this court under section 482 Cr.P.C. by praying for quashing of the summoning order dated 25.2.2015 passed by the A.C.J.M. Court No. 9, Allahabad, as well as the entire proceedings of Case No. 136 of 2011, Azaj Ahmad Vs. Sri Rajesh Kumar Mishra and another, under section 406, 323 and 504 I.P.C. P.S. Handia, District Allahabad.
(3.) Learned counsel for the applicants has submitted that there is no material to connect the applicants with the alleged crime. There is no witness of the occurrence but they have wrongly been summoned without any basis, hence the impugned summoning order as well as the entire proceeding of the Complaint Case be quashed.;