RAJESH AND ANR. Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned Counsel for the applicants and learned AGA for the State -respondent.

(2.) THE present Petition has been filed for quashing of the order dated 21.07.2010 passed in Criminal Case No. 3415 of 2009 (Satpal v. State of U.P.) in case crime No. 832 of 2009 under Sections , , IPC pending before the 1st A.C.J.M., Ghaziabad and also for quashing of the cognizance taken order dated 01.09.2009 and the order dated 07.07.2009 issuing non -bailable warrant against the applicants

(3.) FROM the perusal of the material on record and looking into the facts of the case at this stage it cannot be said that no offence is made out against the applicants. All the submission made at the bar relates to the disputed question of fact, which cannot be adjudicated upon by this Court under Section Cr.P.C. At this stage only prima facie case is to be seen.