(1.) In present petition, the three petitioners have prayed, inter alia, that:
(2.) At the outset, it is relevant to mention that an incident occurred on 16.3.2009. In connection with the very same incident dated 16.3.2009, two complaints/FIRs came to be filed. One of the two sides in the said incident (i.e. present respondent) filed complaint/FIR on the same date, i.e. 16.3.2009 which came to be registered as I CR No.46/2009, whereas the second complaint came to be lodged more than three days after the date of incident. The said second FIR came to be lodged on 20.3.2009 and was registered as II CR No.3024/2009.
(3.) So as to consider and appreciate the relief prayed for by the petitioners in present petition, it is necessary to take into account the allegations in cross complaints and the events leading to presentation of this petition under Section 482 of the Code of Criminal Procedure, 1973.
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