S.C.AGARWAL, J. - (1.) HEARD learned counsel for the petitioners, learned A.G.A. for the State and perused the material available on record.
(2.) NO notice is issued to private respondents in view of the order proposed to be passed today, however, liberty is reserved for private respondents to apply for variation or modification of this order if they feel so aggrieved. This writ petition has been filed with a prayer to quash the order dated 23.2.2010 passed by Chief Judicial Magistrate, Sonbhadra in complaint case no.7426 of 2008, Jasoo Ram Versus Kamala Devi and others as well as order dated 22.9.2010 passed by Addl. Sessions Judge, Sonbhadra in criminal revision no.34 of 2010.
(3.) ON a complaint filed by respondents no.2 and 3, the petitioners were summoned to face trial under sections 167, 177, 182, 218, 466 IPC. The summoning order was challenged by means of an application under section 482 Cr.P.C. no.30410 of 2009, which was disposed of vide order dated 14.12.2009 with a direction to move an appropriate application within 15 days raising all the grievances before the Magistrate. Such an application was moved by the petitioners and the same was rejected by the Magistrate and the revision has also been dismissed. Hence, this petition.;