Amar Saran, J. - (1.) Heard learned counsel for the applicants, learned counsel for the complainant and the learned AGA.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the order dated 19.7.2001 passed by ACJM, Etawah, in Case No. 35 of 2000, in case Crime No. 6A/99 of PS Bachay Gaon, District Etawah, whereby he has rejected the final report and taken cognizance against the applicants in the aforesaid crime under Sections 147, 148, 302, 506 IPC.
(3.) It is contended by the learned counsel for the applicants that the complaint against the applicants has been filed by way of a counterblast to the earlier report of the applicants against the complainant under Sections 302/504 IPC, which was registered as case Crime No. 6 of 1999 at the aforesaid police station.;