- (1.) LEARNED AGA has accepted notice on behalf of respondent no. 1 State.
(2.) HEARD Ms. Suman Jaiswal, learned counsel for the revisionists and learned AGA for the State.
(3.) THIS criminal revision has been preferred by the revisionists against the judgment and order dated 25.4.2014 passed by Judicial Magistrate, Khurja, Bulandshahr in Case No. 206 of 2013 (Smt. Geeta Devi versus Kamaljeet and others) under sections 452, 354, 323, 504, 506 IPC whereby the application for discharge under section 245(2) Cr.P.C. has been rejected. Apparently an application under section 156(3) Cr.P.C. was filed by Smt. Geeta Devi, opposite party no. 2, which was converted into private complaint, thereafter, an inquiry under section 200 and 202 Cr.P.C. was conducted and revisionists were summoned to face trial under sections 452, 354, 323, 504, 506 IPC. Thereafter, the revisionists invoked jurisdiction of this Court by filing an application under section 482 Cr.P.C. before this Court being APPLICATION U/S 482 No. 2871 OF 2013, which was disposed of by another Bench of this Court on 31.1.2013 in the following terms : - "Considered the submission of learned counsel for the parties. It appears that it is a matrimonial dispute. However, in view of the allegation since Magistrate found that no investigation was required hence at this stage no interference is required. However, if for proper disposal of the case it is found that inquiry or investigation is required then the learned Magistrate may exercise power in view of the provision under section 202 Cr.P.C. to get the matter inquired/investigated. Accordingly, present application, under section 482 Cr.P.C., is finally disposed off.";