- (1.) Heard the learned counsel for the applicants and the learned AGA and perused the record.
(2.) The learned Magistrate, keeping in view the materials on record, arrived at the conclusion that there were sufficient material on record to summon the accused. The finding of the learned Magistrate is based on proper appraisal of the relevant material. The petition has no merit and is liable to be dismissed.
(3.) The learned counsel for the applicants further submitted that the applicants being law abiding citizens, intend to appear before the courts below to seek bail, therefore, they may be provided some interim protection.;