S.C. Agarwal, J. - (1.) Vakalatnama filed by Sri R.K. Mishra, learned counsel on behalf of respondent No. 2 is taken on record. Heard Sri Sanjay Singh, learned counsel for the petitioners, Sri R.K. Mishra, learned counsel for the respondent No. 2, learned A.G. A. for the State and perused the record.
(2.) The petitioners were summoned to face trial under Section 406 l.P.C. and were released on bail by the Magistrate. After recording the evidence of the complainant and his witness under Section 244 Cr.P.C, the Magistrate found that prima facie case under Sections 406,504,5061.P.C. is made out against the petitioners. The petitioners Were on bail under Section 4061.P.C; only and, therefore, they were directed to get bail under Sections 504,506 l.P.C. also.
(3.) The grievance of the petitioners is that the date and place, when and where the amount was paid to the accused, were not mentioned in the complaint, but later on it was somehow interpolated in the complaint.;