- (1.) The petitioners, who are the Director, Producer, Co-producer, actor and actresses of the film titled "Goliyon Ki Rasleela Ram-Leela", are aggrieved with the order dated 14.11.2013, passed by Judicial Magistrate-Ist, Bareilly whereby the learned Magistrate has allowed the application moved under Section 156(3) Cr.P.C. by respondent no. 3 and has directed the police to register and investigate criminal case against all the petitioners under Sections 295-A, 298, 500 I.P.C.. The petitioners have prayed to issue a writ, order or direction for quashing the aforesaid impugned order and also the F.I.R. dated 06.12.2013 registered against them at Police Station Bhamaura, District Bareilly under the aforesaid sections in pursuance of the impugned order passed by the Magistrate. A further prayer has been made by the petitioners for issuance of a writ in the nature of mandamus directing the police not to harass them or not to take any coercive measure against them in pursuance of the said First Information Report.
(2.) Heard Sri Dileep Kumar and Sri Rajarshi Gupta, learned counsel for the petitioners and learned Additional Government Advocate appearing for respondent nos. 1 & 2. Perused the record.
(3.) No one has appeared on behalf of respondent no. 3 even after repeated calls, though the name of Sri Bhaskar Bhadra is shown in the cause list as his counsel.;