- (1.) HEARD learned counsel for the applicants and learned A.G.A. for the State.
(2.) THIS application under Section 482, Cr.P.C. has been filed for quashing the order dated 29.4.2014 passed by Chief Judicial Magistrate, Maharajganj in Complaint Case No. 971 of 2013 under Section 409 IPC, police station Farenda, district Maharajganj, whereby the discharge application of the applicants has been rejected.
(3.) LEARNED counsel for the applicants contends that no offence under the charged sections has been made out against the applicants and the applicants have been falsely implicated in the present case due to ulterior motive, therefore, passing of the order impugned, dismissing the discharge application of the applicants cannot be sustained in law. After hearing the learned counsel for the applicants, learned A.G.A. and after perusing the order impugned as well as the averments contained in the present application, this Court is of the opinion that learned counsel for the applicants could not point any good ground which may warrant interference by this Court in exercise of power conferred under Section 482 Cr.P.C. for quashing the order impugned.;