Karuna Nand Bajpayee, J. - (1.) THIS application u/s. 482 Cr.P.C. has been filed against the order dated 22.2.2014 passed by Addl. Chief Judicial Magistrate -III, District Jaunpur in Complaint Case No. 2805 of 2012 (Smt. Geeta v. Ramesh & ors) whereby the application filed u/s. 245(2) Cr. P.C. has been rejected.
(2.) HEARD applicants' counsel as well as learned A.G.A. Entire record has been perused.
(3.) IT is pertinent to mention here that the applicants had earlier filed an Application U/s. 482 No. 40678 of 2013 before this Court. From the perusal of the record, it appears that this Court while granting interim protection to the applicants on 13.11.2013 had directed the applicants to move an application seeking discharge before the court concerned through their counsel within 30 days. In pursuance of the said order, the applicants had filed a discharge application before the court below but the same has been dismissed by the order dated 22.2.2014.;