Gopal Krishan Vyas, J. - (1.) The instant 482 petition has been filed by the petitioners for quashing the proceedings in Criminal Case No.1181/11 in which the cognizance was taken against the petitioner by the trial Court under Sections 323, 447, 427, 436 and 341 I.P.C. and arrest warrant was issued against the petitioner along with Het Ram.
(2.) Learned counsel for the petitioner submits that in SB Criminal Misc. Petition No.2513/2011, this Court while refusing to quash the proceedings passed an order to quash the order dated 31.10.2011 to the extent of issuing arrest warrant against Het Ram and it was ordered that Het Ram shall be released on bail upon furnishing personal bond of Rs.50,000/- with one surety of like amount if he appears before the Court on or before 03.08.2015 and raise all the grounds at the time of framing charge and it was expected from the trial Court that all the grounds will be considered at the time of framing charge.
(3.) Learned counsel for the petitioners submits that same order may be passed in this petition also and all the three petitioners assures that they will appear before the Court on or before 01.09.2015.;