- (1.) This criminal revision has been filed by the revisionists with the prayer to set-aside the order dated 6.7.2015 passed by the Additional Chief Judicial Magistrate, Court No.2, Ghaziabad in complaint case no. 4621 of 2014 under sections 427, 384/511 IPC, Police Station - Indirapuram, District - Ghaziabad.
(2.) It appears that opposite party no.2 filed complaint case no. 1670 of 2013, renumbered as 4621 of 2014, against the revisionists in which the Court below recorded evidence under Sections 200 and 202 Cr.P.C. and after hearing the complainant on the basis of the allegations made in the said complaint as well as statements, vide order dated 4.10.2013 summoned the revisionists. Aggrieved with the said order, the revisionists filed an application under Section 482 Cr.P.C. No. 829 of 2014. By the order dated 10.1.2014, the said application was disposed of. Operative portion of the said order 10.1.2014 is quoted below: "............................If objection/discharge application is filed on behalf of the applicant within 30 days through counsel, it is expected that the court concerned will consider and decide the same on merit by speaking and reasoned order, as expeditiously as possible, at appropriate stage, in accordance with law.
(3.) For a period of 30 days no coercive steps will be taken against the applicants.;