RAVINDRA SINGH, J. - (1.) HEARD the learned Counsel for the applicants and the learned A.G.A.
(2.) THIS application has been filed with a prayer to quash the proceeding of com­plaint case No. 1856 of 2008 under Sec­tions 323, 325, 504, 506, I.P.C. pending in the Court of learned A.C.J.M., Court No. 10, Azamgarh. It is contended by the learned Counsel for the applicants that according to the allegation made against the appli­cants they have not caused any injury on the person of the deceased. The allega­tion against them is that at their instance the injury were caused by other co-ac­cused. The learned Court concerned has taken cognizance and summoned the ap­plicants
(3.) IN reply to the above it is submit­ted by the learned A.G.A. that the Court concerned has taken cognizance after considering the complaint and the state­ment recorded under Sections 200 and 202, Cr.P.C., the remedy is available to the applicants by way of moving an appli­cation under Section 245(2), Cr.P.C. be­fore the Court concerned.;