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. 42 of 2016 (Hari Singh Vs. Shivcharan and others), under Sections 323, 324, 452, 427, 506 IPC, Police Station Basai Jagner, District - Agra arising out of summoning order dated 20.4.2017 pending in the court of Additional Chief Judicial Magistrate, Court No. 2, Agra. 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.;