Gopal Krishan Vyas, J. - (1.) Heard learned counsel for the petitioners.
(2.) This petition under Section 482, Cr.P.C. has been filed by the petitioners for quashing the FIR filed against the petitioners at Police Station Kalandari for offences under Sections 143, 323, 447 and 307, I.P.C. Following FIR was filed by the complainant against the petitioners : ...[VERNACULAR TEXT OMITTED]...
(3.) In this case, earlier bail application was filed by the petitioners before learned Sessions Judge under Section 438, Cr.P.C. and the same was dismissed on 24.06.2010. Thereafter, application for anticipatory bail was filed before this Court and, that too, was rejected on 08.07.2010. The accused-petitioners, after dismissal of the application for anticipatory bail under Section 438, Cr.P.C., have moved the present petition under Section 482, Cr.P.C. for quashing the FIR.;