Karuna Nand Bajpayee, J. - (1.) THIS application u/s. 482 Cr.P.C. has been filed against the order dated 11.2.2015 passed by Addl. Chief Judicial Magistrate, Court No. 1, Deoria in Complaint Case No. 2307 of 2011 under Sections 406, 504, 506, 417, 419, 420 IPC.,& 3/4 D.P. Act, P.S. Salempur, District Deoria 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. 312225 of 2012 before this Court. From the perusal of the record, it appears that this Court while granting interim protection to the applicants on 10.4.2012 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 11.2.2015. Against the said order, the applicants filed a criminal revision before the Sessions Judge which too has been dismissed by the revisional court.;