HARNARESH SINGH GILL ,J. - (1.) Case is taken up for hearing through video conferencing. CRM-22113-2021
(2.) This is an application under Section 482 Cr.P.C. for the amendment of the head-note and prayer clause of the main petition.
(3.) It is mentioned in the application that due to inadvertence, the petitioners omitted to challenge the order dated 25.02.2021 (Annexure P-5) passed by the learned Judicial Magistrate Ist Class, Gurugram, whereby they had been summoned through proclamation under Sections 82/83 Cr.P.C.;