- (1.) Heard Sri I.B.Singh learned Senior Counsel for the petitioners, Sri Amrendra Nath Tripathi, learned counsel for opposite party no.2 and learned AGA for the State.
(2.) In Criminal Miscellaneous Case No.4075 (U/s 482 Cr.P.C.) of 2011 following relief has been sought by the petitioners: "It is most respectfully prayed that this Hon'ble Court may kindly be pleased to quash/set aside the Complaint Case No.2089 of 2010 (Ramakant Pathak vs. Smt. Amita Shukla and others) and summoning orders dated 25.5.2011, 7.7.11 and Bailable Warrant order dated, 5.8.2011 and 27.8.2011 passed by the Additional Chief Judicial Magistrate-V, Lucknow, Court No.29 and all proceedings emanating therefrom; In the alternative, it is further prayed that this Hon'ble Court may kindly be pleased to stay the proceeding of the Complaint Case No.2089 of 2010 (Ramakant Pathak Vs. Smt. Amita Shukla and others) pending in the court of the Additional Chief Judicial Magistrate-V, Lucknow, Court No.29, during pendency of this petition before this Hon'ble Court. It is further prayed that this Hon'ble Court may kindly be pleased to pass further order which may be deemed just and proper in the circumstances of the case. "
(3.) In Criminal Miscellaneous Case No.4077 (U/s 482 Cr.P.C.) of 2011 following relief has been claimed by the petitioners: " Wherefore, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to quash all proceeding of the Case No.8160/2009, arising out of Case Crime No.366/2009 under Section 506 IPC, Police Station Madiyaon, District-Lucknow, Pending in the Court of Additional Chief Judicial Magistrate-V, contained in Annexure No.1 to the question. It is further prayed that this Hon'ble Court may further be pleased to quash charge-sheet bearing No.370/2009 as contained in Annexure No.1 to the petition. It is further prayed that this Hon'ble Court may kindly be pleased to pass further order which may be deemed just and proper in the circumstances of the case." ;