(1.) Third application for Interim relief filed in the Court today, is taken on record.
(2.) Heard Sri Dhirendra Pratap Singh, learned counsel for the applicants, Sri Anirudha Kumar Singh, learned AGA for the State and Sri Shishir Pradhan, Advocate, learned counsel for the opposite party No.2.
(3.) By means of instant application under Sec. 482 Cr.P.C. Kamlesh Singh and Bhagauti Singh, have approached this Court impeaching the order dtd. 27/3/2023 passed by the Chief Judicial Magistrate, Court No.9, Raebareli (in short "C.J.M.") in Case No.8528 of 2020 and have also assailed the order dtd. 30/9/2023 passed by the Additional District and Sessions Judge-II, Raebareli (in short "revisional court") in Criminal Revision No.139 of 2023 as also the Charge Sheet No.369 dtd. 12/11/1992, Charge Sheet No.49 dtd. 26/11/1998 and Charge Sheet No.49A dtd. 12/4/2001, arising out of Case Crime No.373 of 1991 under Ss. 147, 148, 149 and 302 IPC, P.S.-Kotwali, District-Raebareli.
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