B.K.RATHI, J. - (1.) THIS is revision under Sections 397/401, Cr. P.C. against the order dated 18 -9 -99 passed by the Chief Judicial Magistrate, Mau in Complaint Case No. 3700 of 1998.
(2.) THE facts giving rise to this revision are as follows: The complaint was filed against the revisionists for offence under Section 133, N.I. Act alleging that the revisionists gave three cheques of Rs. 10,000/ - each of dif ­ferent dates, which were dishonoured and the amount was not paid in spite of the notice. The revisionists were summoned to stand trial. They moved an application before the Chief Judicial Magistrate, Mau for recalling the summoning order and for discharge of the revisionists. That applica ­tion has been rejected by the impugned order dated 18 -9 -99 and non -bailable war ­rants have been issued against them. Ag ­grieved by it, the present revision has been preferred.
(3.) I have heard Sri S.N. Gupta, learned Counsel for the revisionists and the A.G. A None appeared for opp. parties No. 2 and 3 and that they could no t be heard.;