Nisha Gupta, J. - (1.) This revision petition has been filed against the order dated 19.5.2010 whereby charges have been framed against the present petitioners for the offences under Sections 452 and 323 I.P.C.
(2.) Heard learned counsel for the petitioners and the learned Public Prosecutor.
(3.) The main contention of the present petitioners is that no such incident, as alleged by the complainant, has taken place. In fact, the respondent No. 2 was beaten by the complainant and F.I.R. has been lodged on his statement and for counter blast, this present F.I.R. has lodged and after investigation Final Report was presented.. Hence, charges should be quashed against the present petitioners.;