- (1.) Heard Sri Rajeev Lochan Shukla, learned counsel for the applicants and the learned A.G.A.
(2.) This criminal revision is preferred against the order dated 19.5.2015, passed by the Chief Judicial Magistrate, Ghazipur in Criminal Case No.160/2015 (Dijvijay Singh v. Gorakh Nath Singh), whereby revisionists have been summoned under Sections 323/504/506/379 IPC.
(3.) The contention of the learned counsel for revisionists is that no offence against them is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention.;