- (1.) Heard learned counsel for the petitioners and the learned AGA as well as learned counsel for the complainant.
(2.) The petitioners have filed this petition with the prayer that the charge sheet filed against them under sections 147/323/448/352/336/504/506/380 IPC may be quashed.
(3.) Submission of learned counsel for the petitioners is that petitioners happen to be the ladies of the family and they have falsely been implicated in the crime by the accused of the FIR lodged by the petitioners' side as a result of ongoing litigation going on between the parties. Both the FIRs were investigated and charge sheets have been submitted in the court. His further submission is that the petitioners are ladies and they can not be roped in the above crime, therefore, the incident appears to be false.It is also submitted that the petitioners will move discharge application before the trial court and till disposal of the application, they may be permitted to appear through counsel being ladies.;