JUDGEMENT
RAJEEV MISRA,J. -
(1.)Supplementary affidavit filed on behalf of applicants in Court today, is taken on record.
(2.)Heard Mr. Zafar Abbas, learned counsel for the applicants and the learned A.G.A. representing opposite party No. 1 is present.
(3.)This application under section 482 Cr. P. C. has been filed challenging summoning order dated 30.10.2018 passed by Additional Chief Judicial Magistrate Court No. 5, Moradabad, in Complaint Case No. 3145 of 2018 (Smt. Anju vs. Kripal and others), under Sections 504 and 506 I.P.C., Police Station Civil Lines, District Moradabad, as well as for quashing the entire proceedings ofabove mentioned complaint case.
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