Neeraj Tiwari, J. - (1.) Heard learned counsel for the applicants and learned A.G.A. appearing for opposite party no. 1.
(2.) Notice was issued to opposite party no. 2 but neither any one appeared on his behalf nor any counter affidavit has been filed.
(3.) Brief facts of the case is that applicant no. 1 is Lecturer in C.M.P. Degree College (hereinafter referred to as the 'College') which is affiliated to Allahabad University, Allahabad and holding the post of Chief Proctor also, applicant no. 2 is Principal and applicant no. 3 is Security Officer of the said College. Opposite party no. 2 was the Publication Secretary of the Students Union of the College. On 15.03.2005, one Ranjeet Sonkar, brother of opposite party no. 2 was caught red handed using unfair means in the examination and thus his answer books and other materials were taken by the Invigilator and deposited in the Office of the College. After getting information of this fact, opposite party no. 2 along with 2-3 other persons, forcibly entered into the Central Room of College and pressurized the College Administration to return the materials recovered from his brother, Ranjeet Sonkar. They have also threatened the College Administration, broken Maruti Van of the Allahabad University and beaten the driver. For that incident dated 15.03.2005, applicant no. 2 has lodged F.I.R. at Police Station, George Town, Allahabad against opposite party no. 2 and three others under sections 323, 506, 336, 427 I.P.C. giving rise to Crime No. 49 of 2005. A news item of this incident was also published in daily newpaper Amar Ujala on 17.03.2005.;