- (1.) Heard learned counsel for the petitioners and learned Additional Government Advocate for the State as well as perused the documents available on record.
(2.) This petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code') has been filed by the petitioners for quashing the order dated 30.9.2008passed by the learned Chief Judicial Magistrate, Gonda where by he has allowed the protest petition and quashed the final report submitted by the Investigating Officer after reinvestigation of case in Crime No. C-27/06, under Sections 419,420, 467, 468, 471, 302, 201 IPC, Police Station Kotwali Nagar,District Gonda and again ordered for re-investigation of the case. The petitioners have also prayed for quashing the orderdated 08.1.2007 passed by the learned 1st Additional Chief Judicial Magistrate, Gonda whereby he has allowed the protest petition filed by the complainant against the final report submitted by the Investigating Officer and ordered for reinvestigation of the case.
(3.) The relevant facts giving rise to the present petition maybe summarized as under:;