ABHAY MAHADEO THIPSAY,J. - (1.) Heard the learned counsel for the petitioners and the learned Additional Government Advocate.
(2.) The petitioners are challenging the order issuing process as passed by the Magistrate on a complaint of the opposite party No.2.
(3.) The petitioners had filed an application for revision challenging the impugned order. However, that revision application came to be dismissed as the Court of Sessions found the summoning order to be proper and legal.;