Dinesh Kumar Singh,J. - (1.) Heard Sri S.K. Dubey, learned counsel for the applicant and Sri Ramesh Singh Kushwaha, learned counsel for the opposite party No. 2 and Sri A.D. Mishra, learned A.G.A. for the State.
(2.) The relief sought by the applicants is that this Court may be pleased to allow this Criminal Misc. Application and set aside the summoning order dated 30.09.2014 and 07.05.2015 passed by Court below in complaint case No. 1820 of 2013 (Raghunath Kushwaha v. Ashwani Kumar Kushwaha) and quash the entire proceeding of the said complaint case under Sections 147, 148, 188, 218, 504, 506 I.P.C. pending before the Chief Judicial Magistrate, Ghazipur and the further proceeding of the said criminal complaint be stayed during the pendency of this Criminal Misc. Application.
(3.) To appreciate the controversy in this case better it would be appropriate to give the facts of the case in brief which are follows:-;