- (1.) Heard learned Counsel for the applicant and learned AGA.
(2.) The applicant has challenged the proceedings of case No. 171 of 2002 Smt. Khem Kaurv v. Ram Prasad under Sections 147, 149, 323, 504, 506 427 IPC pending before Judicial Magistrate Court No. 7, Mathura as well as summoning order dated 9.4.2004 passed in the aforesaid case.
(3.) Two contentions have been raised by the learned Counsel for the applicants. Both these submissions are dealt herein below in seriatim.;