- (1.) This criminal revision under Section 397 Cr.P.C. has been filed for quashing of the order dated 05.12.2012, passed by Judicial Magistrate-I, Faizabad in Complaint Case No.254/2011.
(2.) I have heard learned counsel for the parties and have perused the records.
(3.) The brief facts are that the opposite party No.2 filed a complaint against the revisionists with the allegations that on 27.06.2011 the revisionists assaulted the opposite party No.2 with "lathi", "danda", kicks and fists, as a result of which he received injuries. The learned Magistrate after examining the complainant and making inquiry under Section 202 Cr.P.C., passed the impugned summoning order dated 05.12.2012 directing the revisionists to appear before the court and face trial under Sections 323, 452, 504, 506 IPC.;