IMTIYAZ MURTAZA, J. - (1.) BY means of this petition the petitioners have challenged the order dated 23.11.2005 passed by Sessions Judge Faizabad and order dated 23.7.2005 passed by Chief Judicial Magistrate, Faizabad in Case No. 6038 of 2005 whereby he has taken cognizance of offence under section 420, 467, 468 I.P.C. and summoned the petitioners as accused as well as the proceedings of Case no. 6038 of 2005.
(2.) HEARD learned counsel for the petitioners, learned A.G.A. for the State and perused the material on record. It is submitted by learned counsel for the petitioners that some of the sections are not made out against the petitioners on the basis of allegations made in the F.I.R.
(3.) CONSIDERING the facts and circumstances of the case I am of the opinion that at this stage it cannot be said that there any misuse of process of court.;