- (1.) Heard Sri R.M. Pandey, Advocate holding brief of Sri Pankaj Satsangi, learned counsel for the petitioners and Sri Syed Ali Murtaza, learned Additional Government Advocate for respondents.
(2.) This writ petition under Article 226 of the Constitution of India has been filed by two petitioners working as Engineers in North-Eastern Railway, Izat Nagar, Bareilly, aggrieved by summoning order dated 08.11.2000 and against order dated 04.04.2002 rejecting objections filed by petitioners against summoning order passed by Chief Judicial Magistrate, Budaun and against order dated 26.04.2003, whereby petitioners' revision has been dismissed by Sri J.K. Sant, Additional Sessions Judge, Court No. 6, Budaun.
(3.) One, Hari Bhagwan Agarwal, respondent no. 4, lodged a complaint against petitioners under Section 147, 148, 149, 447, 448, 452, 427, 506, 120B IPC at Police Station Ujhani, District Budaun alleging that he is in peaceful possession over Plots No. 1262, 1263, 1264, 1265 and 1266 and construction raised by him are standing over same. Petitioners threatened to demolish same with ulterior motive by entering forceably in Araji No. 1265 on 18.08.2000 alongwith 20 others. When complainant objected he was threatened.;