Om Prakash, J. - (1.) Supplementary affidavit filed today is taken on record.
(2.) The present application has been filed by the applicants under Section 482 Cr.P.C. with the prayer to quash the entire proceedings of complaint case no. 207 of 2015 (Gopal Vs. Bachchey Lal and others), under Sections 427, 504, 506 IPC, Police Station Padari, District -Mirzapur arising out of summoning order dated 10.10.2017 pending in the court of Additional Chief Judicial Magistrate (Senior Division)/F.T.C, Mirzapur. Further prayer has been made to stay the further proceedings of the aforesaid case.
(3.) Heard learned counsel for the applicants and the learned AGA appearing for the State.;