Rajeev Misra, J. - (1.) This application under Section 482 Cr.P.C. has been filed challenging the summoning order dated 6th November, 2017 passed by the Chief Judicial Magistrate, Hamirpur in Complaint Case No. 2663 of 2014 (Ram Sarovar Vs. Jaykaran Singh & Others), under Sections 147, 148 and 302 I.P.C., Police Station Kurara, District Hamirpur as well as the entire proceedings of the above mentioned complaint case.
(2.) Heard Mr. Rajiv Lochan Shukla, learned counsel for the applicants, learned A.G.A. for the State and Mr. Ram Kishor Gupta, learned counsel appearing for the opposite party no.2.
(3.) The applicants have also challenged the order dated 26th July, 2018 passed by the Additional Sessions Judge/Special Judge (S.C./S.T. Act), Hamirpur in Criminal Revision No. 5 of 2018 (Jaykaran Singh & Others vs. Ram Sarovar & Another), whereby the aforesaid criminal revision preferred against the summoning order dated 6th November, 2017 has been dismissed.;