- (1.) Heard learned counsel for the applicants and learned A.G.A. appearing for the State.
(2.) No notice is issued to private opposite party in view of the order proposed to be passed today, however, liberty is reserved for private opposite party to apply for variation or modification of this order if he feels so aggrieved.
(3.) The relief sought in this application is for quashing of the entire proceedings of case no. 2538 of 2012 (Munni Lal Vs. Shrawan Kumar and others) under sections 498-A, 323, 504, 506 IPC and section 3/4 Dowry Prohibition Act, P.S. Ghatampur, Distt. Kanpur Dehat pending in the Court of Judicial Magistrate, Ghatampur, Kanpur Dehat. Further prayer has been made to stay the effect and operation of the impugned summoning order dated 15.7.2015 passed in aforesaid case.;