Saumitra Dayal Singh, J. - (1.) Rejoinder affidavit has been filed today. Taken on record.
(2.) Heard Sri Bhuvnesh Kumar Singh, learned counsel for the applicants; Sri Mukhtar Alam and Sri Sudhir Dixit, learned counsel for the opposite party no.2 and; learned AGA for the State.
(3.) The present application u/s 482 Cr.P.C. has been filed to quash the summoning order dated 15.12.2015 as well as entire proceeding of Complaint Case No. 2658 of 2015 (Shahnawaz Vs. Daud & Ors.), under Sections 302, 307, 459 I.P.C., Police Station Kiratpur, District- Bijnor.;