Rajeev Misra, J. - (1.) Heard Mr. Devi Prasad Singh, learned counsel for the applicants and the learned A.G.A for the State and Mr. I.M.Khan, Advocate, who has filed his vakalatnama on behalf of the applicants and Mr. Madhav Prasad, Advocate, appearing for the opposite party No.2 who has also filed his vakalatnama, which are taken on record.
(2.) This application under Section 482 Cr.P.C. has been filed challenging the order dated 10.4.2018, passed by the Judicial Magistrate Farenda, District Mahrajganj in Complaint Case No. 1032 of 2013 (Jareena Khatun VS. Mohd. Azad and others) under Sections 498A, 323, 504, 506, 354 IPC and 3/4 Dowry Prohibition Act, P.S. Brijmangaj District Mahrajganj whereby the discharge application filed by applicants under sectin 245 Cr.P.C. has been rejected.
(3.) Entire record has been perused. From the record, the court finds that applicants did not challenge the summoning order as well as the proceedings of the above mentioned complaint at any point of time before this court.;