RAJ MANI CHAUHAN,J. - (1.) HEARD Sri Manoj Kumar Misra, learned Counsel for the accused applicants and learned A. G.A. for the State.
(2.) THIS application under section 482 Cr.P.C. has been filed by the accused ap­plicants against the order dated 10.9.2009, passed by the learned Chief Judicial Magis­trate, Gonda, by which he has rejected the final report submitted by the Investigating Officer in Case Crime No. 25-A of 2002, State v. Molhu and others, under sections 147, 323, 324, 352, 307 and 506 I.P.C. and summoned the accused applicants on the protest petition of the complainant. In this case, the only question in­volved for consideration is the legality of the summoning order, passed by the learned Chief Judicial Magistrate, Gonda which can be decided without notice to the opposite party No. 2, the complainant. Therefore, with the consent of learned Counsel for the accused applicants and learned A.G.A. for the State, this appli­cation is being finally disposed of at the admission stage.
(3.) THE relevant facts giving rise to the present application may be summa­rized as under:;