- (1.) I have heard learned counsel for the petitioners and learned A.G.A for the State of U.P.
(2.) By this writ petition, the petitioners have challenged the order dated 4.7.2012 passed by the Additional Session Judge, Court No.2, Bulandshahar, in Criminal Revision No. 77 of 2012, whereby the revision of the petitioners against the order dated 6.2.2012 passed by the Additional Civil Judge (Junior Division), Court No.3, Bulandshahar rejecting the application of the petitioners under section 245(2) Cr.P.C, has been dismissed.
(3.) The contention of the learned counsel for the petitioners is that on a false and frivolous complaint, the petitioners were summoned by order dated 8.4.2011, under sections 323,504 and 506 I.P.C, which was challenged by the petitioners by an Application No.20654 of 2011, under section 482 Cr.P.C. It is contended that the aforesaid application under section 482 Cr.P.C was disposed of vide order dated 4.7.2011, with a direction that the petitioners may file an application, under section 245(2) Cr.P.C, taking such pleas as may be permissible in law and till the disposal of the application, coercive action against the petitioners was stayed. It is claimed that pursuant to the order dated 4.7.2011, the petitioners applied for discharge, under section 245(2) Cr.P.C, which was rejected by order dated 6.2.2012 and the revision against the said order has also been dismissed. It has been contended that on account of matrimonial dispute, the present complaint has been instituted with completely false allegations.;