- (1.) Heard learned Counsel for the Petitioners, learned A.G.A. for the State and perused the material on record.
(2.) No notice is issued to private Respondent in view of the order proposed to be passed today, however, liberty is reserved for private Respondent to apply for variation or modification of this order if he feels so aggrieved.
(3.) This writ petition has been filed with a prayer to quash the order dated 25.2.2010. passed by Judicial Magistrate-I, Gorakhpur in Criminal Case No. 387 of 2009 Nitesh Pandey v. Manoj Pandey and Ors. as well as order dated 25.8.2010. passed by Sessions Judge, Gorakhpur in Criminal Revision No. 235 of 2010.;