DR. MOHD. IBRAHIM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Farooq Ayoob, learned counsel for the applicants as well as Mr. Veer Raghav Chaubey, learned AGA for the opposite party no. 1 - State and Ms. Farakshan Khatoon, learned counsel for opposite parties no. 2 and 3.

(2.) By means of the present application under Section 482 Cr.P.C. the applicants have sought quashing of the summoning order dated 27.08.2016 passed by the learned Additional Chief Judicial Magistrate, Court No. 19, Barabanki in Case No. 2514 of 2016 arising out of charge-sheet No. A-133/16 dated 31.05.2016 filed in case Crime No. 0176 of 2016 under Sections 147, 148, 149, 323, 504, 506, 427, 307 IPC, Police Station Safdarganj, District Barabanki.

(3.) On 31.05.2016 the opposite party no. 2 had filed an FIR alleging that there arose a property dispute between the parties and the revenue authorities had demarcated the land about 22 days ago. On 31.05.2016 the applicants started tiling the informant's farms and upon protest they assaulted and threatened the opposite parties no. 2 and 3.