Jayashree Tiwari, J. - (1.) Heard learned counsel for the revisionists and learned opposite party as well as learned AGA.
(2.) The present revision has been filed by the applicants on the ground challenging the order of the Magistrate whereby summoning the accused persons.
(3.) In short, the contention of learned counsel for the applicants is that in the body of the complaint, it is explicitly mentioned that a case concerning the similar incident was lodged in the Police Station and the investigation was going on.;