- (1.) On police report filed by police, the Magistrate has summoned the applicant under Section 323 I.P.C., and that brings the applicants to this application under Section 482 Cr. P.C.
(2.) On the basis of a report by Opp. Party No. 2, which was entered as Chick report, the police investigated the case and submitted a charge-sheet before the Magistrate, pursuant to which, the Magistrate ordered issuance of summons.
(3.) I have heard Sri Dharmendra Singhal assisted by Sri Vimlendu Tripathi, learned counsel for the applicants and Sri R. K. Maurya, Addl. Government Advocate for State.;