Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed against the impugned orders dated 22.9.2015, 25.7.2017 and 26.9.2017 passed by the Chief Judicial Magistrate, Chandauli in Complaint Case No. 2138 of 2013, Prema Devi vs. Ambika and others, under Sections 352, 354, 504 and 506 IPC, P.S. Mugalsarai, District Chandauli as well as the entire proceedings relating to the aforesaid Complaint Case No. 2138 of 2013. By order dated 22.9.2015 the applicants were summoned to face trial and by order dated 25.7.2017 the discharge application under Section 245(2) Cr.P.C. has been rejected, while by order dated 26.9.2017 non-bailable warrants have been issued against the applicants. The applicants have also sought for quashing the impugned order dated 10.1.2018 passed by the Additional Sessions Judge, Court No.1, Chandauli in Criminal Revision No. 45 of 2017, Ambika Prasad and others vs. State of U.P. and another, whereby the aforesaid criminal revision has been dismissed.
(2.) Heard applicants' counsel as well as learned A.G.A.
(3.) Entire record has been perused.;