SUKHDEV SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant petition has been preferred with following prayers:-

(3.) Learned counsel for the petitioners pressed all the grounds whatsoever has been taken through the instant petition through which, it has been apprised that there is hardly any attraction of Sec. in which the petitioners have been summoned and all these grounds have not been taken into consideration while passing the order dtd. 13/7/2023. Being aggrieved with order dtd. 13/7/2023, petitioners preferred revision which was also rejected vide order dtd. 18/9/2024 which has been challenged through the instant petition. It is also submitted that FIR has already been preferred at the behest of the petitioners wherein respondent no. 2 and his aides have already been implicated wherein the investigation is pending to be concluded and in the counter-blast of the same FIR present complaint has been preferred against the petitioners.