RAGHVENDRA KUMAR, j. - (1.) Heard learned counsel for the applicants and learned A.G.A. for the State of U.P. None is present on behalf of Opposite Party No.2.
(2.) It has been submitted by learned counsel for the applicants that the civil suit is pending between the parties and that is cause of enmity. It has further been submitted that one of the applicant is lecturer and the story of snatching of Rs. 15,000/- does not inspire confidence. It a case of malicious prosecution.
(3.) Learned counsel for the applicants at this stage confines his prayer to the issuance of appropriate direction for bail and further prays that the protection be granted to the applicants to take all the pleas which have not been raised in the petition under section 482 Cr.P.C. in the application for discharge.;