- (1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
(2.) This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the impugned order dated 07.10.2015 passed by Judicial Magistrate, Siddharth Nagar in Complaint Case No. 1683 of 2014 (Shamsullah Vs. Samiullah and others), under Section 379 IPC, pending in the Court of Judicial Magistrate, Siddharth Nagar.
(3.) Submission of the learned counsel for the applicants is that applicants filed discharge application under Section 245(2) Cr.P.C. in compliance of the order passed by this Court on 22.01.2015 in the application u/s 482 Cr.P.C. No. 1011 of 2015. Concerned Magistrate rejected the application on insufficient ground. The plea placed by the applicants were not considered in right perspective. Present complaint was filed in-revenge to the charge-sheet submitted by the police after investigation against the opposite party no. 2. No offence as alleged is made out against applicants.;