- (1.) Heard Mr.Nagendra Mohan, learned counsel for the petitioners and Mr.I.B.Singh, learned Senior Advocate assisted by Mr.Prashant Singh Atal, learned counsel for the opposite party No.2 as well as Mr.Rajendra Kumar Dwivedi, learned Additional Government Advocate on behalf of the State.
(2.) The petitioners have challenged the proceedings of Case No.9733 of 2007, pending before the Court of Judicial Magistrate- I, Lucknow as well as the orders passed therein issuing non-bailable warrants and process under Section 82 of the Code of Criminal Procedure.
(3.) The petitioners are charge sheeted under Sections 420, 466, 467, 468, 471 IPC for commission of offence on the basis of the police report for tampering with the records i.e. Register No.147 available in the office of the Sub Registrar of the Office of the Registration, Lucknow.;