Ravindra Singh, J. - (1.) Heard Sri Ravindra Rai and Sri Ashok Kumar Rai learned Counsel for the applicant and the learned A.G.A. and Sri Nitin Gupta learned Counsel for O.P. No. 2.
(2.) This application is filed against the order dated 19.2.2005 passed by the learned A.C.J.M. Hapur district Ghaziabad in complaint case No. 2589 of 2004 Gaurav v. Sunil Kumar and Ors. whereby the learned magistrate has taken cognizance and summoned the applicants to face the trial for the offence punishable under Sections 420,465,467,468 and 471 read with Section 120-B I.P.C.
(3.) It is contended by the learned Counsel for the applicants that an F.I.R. was lodged by Sri Ram Singhal against the applicants at P.S. Hapur district Ghaziabad on 18.9.2004 at about 10.15 a.m. in respect of the incident which had occurred in the night of 17/18.9.2004 in case crime no. 423 A of 2004 under Sections 147, 148, 149, 307, 452, 323 I.P.C., the matter was investigated by the local police, thereafter charge sheet dated 16.11.2004 was submitted under Sections 147, 148, 149, 323, 358 I.P.C. On the basis of that charge sheet the learned magistrate has taken cognizance against the applicants.;