- (1.) The applicants have challenged the entire criminal proceedings initiated in Complaint Case No. 70 of 2006 (Narendra Singh v. Jay Prakash and others), under sections 147, 323, 452, 504 and 506 IPC, P.S. Sureri, District Jaunpur, pending in the court of learned II-Additional Civil Judge (Junior Division), Jaunpur (herein after referred to as "the Civil Judge/Magistrate"), wherein vide order dated 06.11.2006, learned the Civil Judge/Magistrate has summoned the applicants for trial, after coming to the conclusion that there exists sufficient ground in the complaint of the opposite party No. 2, which discloses the commission of the offences under the aforesaid sections.
(2.) Counter affidavit has been filed by opposite party no. 2.
(3.) Brief facts of the prosecution story are that there was an old enmity prevailing between the applicants and the opposite party no. 2/complainant, prior to the incident-in-question. In counter blast of which the application under section 156 (3) of the Code of Criminal Procedure (in short "Cr.P.C.") was filed by opposite party no. 2 on 26.07.2006 before the learned Civil Judge/Magistrate, with regard to a criminal incident, against the applicants.;