- (1.) Heard learned counsel for the applicants and learned AGA for the State.
(2.) By means of the present Criminal Misc. Application under Section 482 Cr.P.C. the applicants have challenged the validity of the impugned order dated 05.06.2010 passed by J.M. Mainpuri in complaint case no.573 of 2010 whereby the applicants have been summoned to face trial under Sections 406, 504 and 506 of I.P.C..
(3.) It is contended by learned counsel for the applicants that present criminal proceeding has been launched against the applicants with malicious intention and just to harass them as no offence is made out against the applicants. It is further submitted by learned counsel for the applicants that the court below has not applied its judicial mind before summoning the applicants and thus have committed gross illegality in passing the impugned orders. He further submits that no offence against the applicants is disclosed and the entire case is false, bogus and misconceived.;