(1.) Supplementary affidavit filed today is taken on record.
(2.) Heard.
(3.) Present application under Sec. 482 Cr.P.C. has been filed by the applicants to quash the entire criminal proceedings of Criminal Case No. 128397 of 2023, arising out of Case Crime No. 0125 of 2023 under Sec. 289, 429 IPC, P.S.- SGPGI, District-Lucknow, including Charge Sheet dtd. 10/6/2023 and summoning order dtd. 2/12/2023 as also the order dtd. 15/5/2024 passed by the C.J.M., Lucknow, whereby the application under Sec. 239 Cr.P.C. seeking discharge has been rejected.