(1.) HEARD learned Counsel for the applicants and learned AGA for the State -respondent.
(2.) THIS Court vide order dated 22.02.2000 had issued notice to the opposite party No. 2 for filing counter affidavit and further proceedings of case No. 276 of 1993 (Satish Chandra v. Bahori Lal and Ors.) pending before the III Judicial Magistrate, Aligarh were stayed for three months. Till date, no counter affidavit has been filed and the order sheet shows that interim order was also not extended.
(3.) IT is contended by the learned Counsel for the applicants that no offence against the applicants is disclosed and the present prosecution has been instituted with a malafide intention for the purposes of harassment. He pointed out certain documents and statements in support of his contention. It is further contended by learned Counsel for the applicant that initially the N.C.R. was filed against three persons, but subsequently, complaint has also been filed against as many as eight persons including three persons against whom N.C.R. was already filed. Therefore, it is argued that filing of complaint is bad in law.