- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State of U.P.
(2.) The petition can be disposed after hearing learned counsel for the applicants without issuing notice to the O.P. No.2.
(3.) In the instant case the applicants have invoked the jurisdiction of this Court with the prayer to quash the entire proceeding of complaint case no. 376 of 2015, Ramesh Vs. Diwakar, under section 323,504,506 I.P.C. P.S. Mubarakpur, District Azamgarh and summoning order dated 6.6.2016.;