- (1.) The present application has been filed by the applicants under Section 482 Cr.P.C. with the prayer to quash/set aside the order dated 30.11.2015 passed by Additional Sessions Judge, Court No. 4, Maharajganj in Criminal Revision No. 107 of 2013 and order dated 23.10.2013 passed by A.C.J.M. Maharajganj in Complaint Case No. 272 of 2010, under Section 323, 504, 506 and 3(1)X S.C./S.T. Act, P.S. Nichlaul, District Maharajganj. 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.) Submission of learned counsel for the applicants is that the case is exclusively triable by Sessions Court. The complainant and one Nanhu and Ramsurat only have been examined. Since all the witnesses cited in the complaint have not been examined, the summoning order is bad in the eye of law.;