- (1.) Learned counsel appearing for the petitioners submits that two interlocutory applications bearing nos.960 of 2012 and 2577 of 2013 have been filed wherein same prayer has been made and therefore, he may not be pressing I.A.No.2577 of 2013.
(2.) Learned counsel appearing for the petitioners submits that before filing of this application under Section 482 of the Code of Criminal Procedure, a petition filed for discharge has already been disposed of and therefore, the petitioners should have filed revision application against the order whereby prayer for discharge has been rejected but instead of filing such application, this Cr.M.P was filed for quashing of the order taking cognizance and in the said situation, he may be permitted to convert this application into a revision application.
(3.) The prayer, in the facts and circumstances stated above, is hereby allowed.;