- (1.) In this criminal revisional application petitioners challenged an order dated March 4 2005 passed by the learned Sub-divisional Magistrate, Krishnagar Sadar in connection with an application under Section 97 of the Code of Criminal Procedure.
(2.) Heard, Mr. Gautam Lahiri, learned Advocate appearing on behalf of the petitioners and Mr. Rabi Shankar Chatterjee, learned Advocate appearing on behalf of the State.
(3.) None appears on behalf of the opposite party No. 1 inspite of service. Let the affidavit of service be kept with the record.;