- (1.) The applicants by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with prayer to set aside the order dated 10.;6.2011 passed by Judicial Magistrate, IInd, Gyanpur, Sant Ravidas Nagar, in Case no. 547 of 2011 (State Vs. Hanuman Chaubey) under Sections 417, 419, 420, 421, 423, 466, 465, 467, 468 and 471 I.P.C. By the impugned order dated 10.6.2011, the learned Magistrate has rejected the Final Report submitted by the police, allowed the protest petition filed by the complainant and has summoned the applicants under the aforesaid sections.
(2.) Heard Mr. Radhey Shyam, learned counsel for the applicants, learned A.G.A. for the State and Mr. B.P. Mishra, learned counsel for opposite party no. 2.
(3.) To properly adjudicate the controversy involved in the present case, it is desirable to have a look on the pedigree of the parties which is given below : IMAGE;