RAM KRISHNA GAUTAM,J. - (1.)The applicants, by means of this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with prayer to quash the entire proceedings as well as impugned summoning order dated 25.09.2019, passed by learned Judicial Magistrate, Jalaun in Complaint Case No. 811 of 2016, under Sections 323, 504, 506 I.P.C., Police Station Madhaugarh, District Jalaun, pending in the Court of learned Judicial Magistrate, Jalaun, District Jalaun.
(2.)Heard learned counsel for the applicants and learned A.G.A. representing the State.
(3.)Learned counsel for applicants argued that it is a counter blast case, filed under misuse of process of law because for an occurrence of 11.04.2016, which occurred at about 15 P.M., report was got lodged on 03.05.2016 for offences punishable under Sections 294, 452, 354, 323, 504, 506 I.P.C. upon report of Rajiv Kumar against Ramsiya and Jitendra. Hence, this application with above prayer.
Learned A.G.A. has vehemently opposed the application.