AMAR SINGH CHAUHAN, J. - (1.) Heard Sri Anil Kumar Sharma, learned counsel for the applicants, Sri Ram Ashish Pandey, learned counsel for opposite party no. 2 and learned AGA for the State.
(2.) I have perused the material on record.
(3.) The applicant Dinesh Kumar and four others through the present application moved under section 482 Cr.P.C. have invoked the inherent jurisdiction of this Court with a prayer to quash the summoning order dated 09.7.2007 as well as proceeding of the Complaint Case No. 84 of 2006 (Vishram Singh v. Dinesh Kumar and others) under sections 395, 397, 307 and 308 IPC, Police Station Bakewar, District Etawah and further prayed to stay the aforesaid proceeding against the applicants.;