Karuna Nand Bajpayee, J. - (1.) This application u/s 482 Cr.P.C. has been filed against the order dated 16.2.2018 passed by Addl. Chief Judicial Magistrate-IV, Agra in Case No. 693 of 2015, T. Motha versus Haroon alias Pappu and others, under Sections 147, 149, 307, 323, 331, 420, 120B, 504 and 506 IPC, P.S. Shahganj, District Agra whereby the application filed u/s 245(2) Cr. P.C. has been rejected. The applicants have also sought for quashing the summoning order dated 26.2.2016 passed in the aforesaid Case No. 693 of 2015.
(2.) Heard applicants' counsel as well as learned A.G.A.
(3.) Entire record has been perused.;