(1.) The petitioners - accused Nos.1 to 10, who are sought to be prosecuted for the offences punishable under Ss. 143, 147, 148, 341, 323, 324, 354, 504, 506 R/W 149 of IPC, have filed this petition under Sec. 482 of Cr.PC challenging the impugned proceeding.
(2.) The police, after completing the investigation, laid the charge sheet. The learned Magistrate has taken the cognizance of the aforesaid offences and issued summons. Taking exception to the same, the accused are before this Court.
(3.) The respondent No.2 though served with notice has not chosen to appear in person or through her counsel.