RAJIV GUPTA,J. - (1.) Vakalatanama alongwith Short Counter affidavit filed by Shri A.K. Singh on behalf of O.P. No.2 is taken on record.
(2.) Heard learned counsel for applicants, learned counsel for O.P. No.2 and learned AGA for the State.
(3.) This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the summoning order dated 26.8.2015 of criminal complaint case No. 1155 of 2014, under section 498A, 504, 506 I.P.C. and 3/4 of D.P. Act P.S. Chauri, District Sant Ravi Das Nagar Bhadohi, pending in the court of Judicial Magistrate-II, Bhadohi Gyanpur.;