- (1.) In compliance of this Court's order dated 22.2.2016, two affidavits filed today by Sri Deepak Kumar Pandey, learned counsel for the applicants on behalf of applicant no. 1, namely, Ashok Kumar and Sri Balbeer Singh practising Advocate in District Court Mainpuri, who is also represented by Sri Deepak Kumar Pandey, are taken on record.
(2.) Heard Sri Deepak Kumar Pandey, learned counsel for the applicants, Sri Ajay Vikram Yadav, learned counsel for opposite party no. 2 and Sri Nikhil Chaturvedi, learned A.G.A. for the State and perused the record.
(3.) By means of present application, the applicants have prayed for quashing the order dated 4.1.2016 passed by Additional Civil Judge (J.D.)/Judicial Magistrate, Court No. 1, Mainpuri as well as entire proceedings of case no. 203 of 2014, case crime no. 251 of 2014 under sections 419, 420, 467, 468, 471 I.P.C.;