- (1.) This application has been filed with the prayer to quash the proceedings of complaint case no. 63 of 2015, under Sections 147, 323, 506, 379 IPC, Police Station Muhammadabad, district Ghazipur pending in the court of Civil Judge (Junior Division)/Judicial Magistrate, Muhammadabad, district Ghazipur.
(2.) Submission of the learned counsel for the applicants is that no offence, as alleged in the complaint and in the summoning order is made out, against the applicants. The present complaint was filed as counter blast with malafide intention. No one has received injuries. The complaint case is improbable. Thus prayer has been made to allow the application.
(3.) Learned A.G.A. has argued that facts mentioned in the complaint was supported by the complainant in the statement under Section 200 Cr.P.C. and the witnesses under Section 202 Cr.P.C.;