Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been moved on behalf of applicants seeking the quashing of order of taking cognizance and issuance of summons against the applicants dated 08.09.2017 passed by A.C.J.M., Court No.-VII, Varanasi as well as entire proceedings in complaint Case No.1073 of 2017 (Amit Kumar Singh vs. Raghvendra Pratap Singh and others), u/s 406, 504, 506 I.P.C., Police Station-Sarnath, District-Varanasi.
(2.) Shri Rajendra Singh, Advocate filed his power today on behalf of opposite party no.2, which is taken on record.
(3.) Heard learned counsel for the applicants, learned counsel for opposite party no.2 and learned A.G.A. Perused the entire record.;