Pankaj Naqvi, J. - (1.) Restored.
(2.) Heard learned counsel for the parties.
(3.) This application u/s 482 CrPC has been preferred for quashing the order dated 12.5.2015 passed by the Chief Judicial Magistrate, Chitrakoot in F.R. Case no. 175/IX/ 2011 (Ram Kishor Vs. Jagat Prasad Mishra and others), arising out of Case Crime no. 1607 of 2011, whereby the applicant stands summoned under Sections 147, 448, 427, 504 IPC and 3(1)(X) SC/ST Act, P.S. Kotwali Karwi, District Chitrakoot.;