- (1.) The present application has been filed by the applicants under Section 482 Cr.P.C. with the prayer to quash the entire proceedings of complaint case no. 421 of 2014, under Sections 354, 323, 452, 504, 506 IPC, Police Station Hasayan, District Hathras arising out of summoning order dated 9.10.2015 pending in the court of Judicial Magistrate First Class, Court No. 2, Hathras. Further prayer has been made to stay the further proceedings of the aforesaid case.
(2.) Heard learned counsel for the applicants and the learned AGA appearing for the State.
(3.) It is submitted by the learned counsel for the applicants that the complaint was filed? on the basis of false facts and also on the basis of malice.? It is further submitted that from the version of the complaint as well as statement of witnesses, offence under the aforesaid Sections is not made out against the applicants. General allegations have been made in the complaint. The impugned order suffers from illegality and infirmity.;