- (1.) The present revision has been filed by the petitioners against State of Haryana and other respondents, challenging the impugned order dated 21.10.2015 passed by learned Addl. Sessions Judge, Ambala.
(2.) Notice of motion was issued and learned State counsel as well as learned counsel for respondents No.3 and 4 appeared and contested the revision petition.
(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.;