- (1.) Learned counsel for the petitioners submits that earlier this case had been filed for quashing of the order taking cognizance. While the matter was pending, an application filed for discharge was rejected vide order dated 28.5.2013 which has been challenged by way of interlocutory application and therefore, the prayer made in the interlocutory application be allowed to be incorporated in the main application. Prayer made in the interlocutory applications is hereby allowed. Let interlocutory application form part of the main application.
(2.) Aforesaid I.A. stands disposed of. Cr. M.P. No. 87 of 2011
(3.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the State.;