- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Complaint Case No. 463 of 2014 (Subash Verma Vs. Sarda Verma and others) under Sections 147, 148, 352, 379, 504, 506 I.P.C, pending in the Court of Chief Judicial Magistrate, Mau, as well as the summoning order dated 2.7.2015 passed in the aforesaid case. Further prayer has been made to stay the further proceedings of the aforesaid case.
(3.) Notice to Opposite Party No. 2 is not issued for the reason mentioned below and the application is disposed of at this stage itself.;