Vivek Chaudhary, J. - (1.) Heard learned counsel for the petitioners and the learned A.G.A.
(2.) This petition is filed by the petitioners for quashing the the entire proceedings including charge sheet No.1 of 2018 (taken cognizance dated 25.07.2018), dated 11.02.2018 in Case No.4537 of 2018 (State vs. Phool Badan and others) arising out of Case Crime No.20 of 2018, under Sections 323, 504, 325, 308 I.P.C., P.S. Kothibhar, District Maharajganj as well as summoning order dated 24.09.2018 passed by the C.J.M., Maharajganj.
(3.) After arguing at some length, learned counsel for petitioners submits that grievance of petitioners would be sufficiently met in case bail application of petitioners are considered expeditiously in accordance with law.;