VISHNU CHANDRA GUPTA, J. - (1.) HEARD learned counsel for the petitioners and the learned A.G.A. for the State.
(2.) BY means of this petition, under Section 482 of Cr.P.C., petitioners, namely, Mohammad Hasan @ Galle, Sabir Husain @ Kunake and Tahir @ Naau have prayed for quashing the impugned order dated 13.12.2011 passed by learned Judicial Magistrate 1st, Balrampur in Complaint Case No.546 of 2011 (Imamuddin Vs. Mushtakeem and others), under Sections 392, 504, 506(2) IPC, Police Station Tulsipur, District Balrampur and order dated 19.08.2014.
(3.) IT has been contended by learned counsel for the petitioners that the petitioners have not been arrested. Neither they have surrendered before the court below nor got them bailed out. From the perusal of material on record, it could not be said that no case is made out against the petitioners. Therefore, at this stage no interference is called for by this Court. The petition lacks merit.;