- (1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the entire record.
(2.) The present application u/s 482 has been filed by the applicants with the prayer to quash the impugned summoning order dated 21.8.2015 as well as proceeding of Complaint Case No. 2174 of 2014 (Mansoor Ahmad Vs. Shahzad Khan and others) under Section 452, 323, 504, 506, 427 IPC, Police Station Dhanapur, District Chandauli, pending in the court of Judicial Magistrate, Chandauli.
(3.) Submission of the learned counsel for the applicants is that initially an N.C.R. had been lodged, later on complaint was filed for the same set of facts and summoning order was passed. Present complaint is filed showing different dates in the counterblast to the earlier complaint. Referring to the law laid down by Supreme Court in M/s Eicher Tractor Ltd. and others Vs. Harihar Singh and another,2009 1 JIC 245 it was argued that proceedings of the aforesaid complaint is liable to be quashed.;