- (1.) Heard the learned counsel for the parties and perused the materials placed on record.
(2.) The applicants against whom a conditional order has been passed and notice issued for proceedings under Section 133, Cr.P.C. have sought under Section 482 of the Cr. P. C. quashing thereof and also of the order passed by the Sessions Judge rejecting the applicants revision.
(3.) On report of the police about alleged nuisance in a public way by the applicants, conditioned order was passed by the Magistrate and the applicants directed to show cause. Instead of filing objections before the Magistrate the applicants filed a revision before the Sessions Judge who rejected the same on the ground that the applicants had alternative remedy of a seeking cancellation of the notice by filing objections.;