Bala Krishna Narayana, J. - (1.) Heard learned Counsel for the Petitioners and learned A.G.A.
(2.) This writ petition has been filed by the Petitioners against the judgment and order dated 14.10.2010 passed by the Chief Judicial Magistrate, Aligarh by which the Petitioners have been summoned for facing trial for offence punishable Under Sec. I.P.C. and S.C./S.T. Act.
(3.) The submission is that on the same set of facts on which the impugned complaint has been filed the opposite party No. 2 had lodged a first information report on the basis of which Case Crime No. 139 of 2009 was registered against the Petitioners in which charge sheet was submitted and the Petitioners had obtained bail and thus, the prosecution of the Petitioners for the same offence is not permissible under the law.;