S.C. Agarwal, J. - (1.) Vakalatnama filed by Sri R.K. Mishra, learned Counsel on behalf of Respondent No. 2 is taken on record.
(2.) Heard Sri Sanjay Singh, learned Counsel for the Petitioners, Sri R.K. Mishra, learned Counsel for the Respondent No. 2, learned A.G.A. for the State and perused the record.
(3.) The Petitioners were -summoned to face trial under Sec. , I.P.C. and were released on bail by the Magistrate. After recording the evidence of the complainant and his witness under Sec. , Code of Criminal Procedure, the Magistrate found that prima facie case under Ss. , , , I.P.C. is made out against the Petitioners. The Petitioners were on bail under Sec. , I.P.C. only and, therefore, they were directed to get bail under Ss. , , I.P.C. also.;