- (1.) The petitioners, by means of this writ petition, has moved this Court praying for the following reliefs:- "a) Issue a writ, order or direction in the nature of certiorari quashing the Criminal Complaint Case No.3341 of 2012 Vijay Kumar Vs. Raj Kumar and others pending before the Additional Chief Judicial Magistrate, Room No.2, Allahabad. b) Issue a writ, order or direction in the nature of certiorari quashing the summoning order dated 21.5.2012 passed by Additional Chief Judicial Magistrate, Room No.2, Allahabad in Criminal Complaint Case No.3341 of 2012 Vijay Kumar Vs. Raj Kumar & others (Annexure-5) and Revisional Order dated 20.2.2015 (impugned) passed by Additional District & Sessions Judge, Room No.9 Allahabad in Revision No.266 of 2014, Raj Kumar & others Vs. Vijay Kumar & others (Annexure-7). c) Issue a writ, order or direction in the nature of mandamus directing the respondents not to take any coercive action against the petitioners in pursuance of Criminal Complaint No.3341 of 2012 Vijay Kumar Vs. Raj Kumar and others pending before the Additional Chief Judicial Magistrate, Allahabad. d) Issue any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the nature and circumstances of the present case; so that justice may be done. e) Award the cost of the petition in favour of the petitioners."
(2.) Heard learned counsel for the petitioners; learned A.G.A. representing State of U.P. and perused the record.
(3.) At the very outset it may be mentioned that the petitioner nos.1 & 4 and the respondent no.2 are real brothers and the petitioner nos.2 & 3 are the wives of the petitioner nos. 1 & 4.;