1. Heard learned counsel for the applicants and learned A.G.A. for the State.

2. This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings, including summoning order dated 21.05.2024, of Complaint Case No. 47 of 2023 (Geeta Devi Vs. Sonu and others), under Sections 147, 323, 354 IPC, P.S.- Jafrabad, District- Jaunpur, pending in the court of Additional Civil Judge (S.D.)-II/A.C.J.M., Jaunpur.

3. After arguing at some length, learned counsel for the applicants submitted that he is not pressing the prayer for quashing of proceedings and that applicants may be permitted to move an application for discharge through counsel before the trial Court concerned and till then protection may be granted to the applicants.

4. In view of aforesaid, it is directed that in case applicants move an application for discharge through counsel before the trial court concerned within a period of four weeks from today, the same shall be considered and decided expeditiously in accordance with law by the court concerned. It is further directed that for a period of four weeks from today and in case such an application for discharge is filed within the aforesaid period, till the disposal of discharge application, no coercive action shall be taken against the applicants, provided the applicants cooperate in early disposal of discharge application.

5. The application u/s 482 Cr.P.C. is disposed of with aforesaid observations.