Anil Kumar Srivastava, J. - (1.) Heard Shri Rajiv Dubey, learned counsel for the petitioners, learned A.G.A. for opposite parties no.1 and 2, Shri Nadeem Murtaza, learned counsel for the opposite party no.3 and perused the record.
(2.) Petition is filed to quash the summoning order dated 2.7.2014 passed by the learned Chief Judicial Magistrate Lakhimpur Kheri in Criminal Case No.2251 of 2014, Crime No.118/14, under section 419, 504, 506, 406 IPC and 138 Negotiable Instruments Act, Police Station Kotwali Sadar, District Lakhimpur Kheri and also to quash the charge sheet by the investigating officer.
(3.) It appears that an FIR was lodged by opposite party no.3 with the assertions that the petitioners were having trading relationship with the firm of opposite party no.3 in the name of Shravan Kumar Arun Kumar. Petitioners are trading in the name of M/S Maa Laxmi Trading Company.;