- (1.) Heard learned counsel for the applicants and the learned AGA for the State.
(2.) After some arguments by the learned counsel for the applicants, Shri Ganesh Gupta, Advocate appeared on behalf of the opposite party No.2 and also filed his Vakalatnama, which is taken on record.
(3.) The applicants, by means of this application under Section 482 Cr.P.C., have prayed for quashing of the order dated 03.02.2016 passed by Judicial Magistrate, Utraula, District Balrampur, whereby the proclamation under Section 82 Cr.P.C. has been issued.;