(1.) This criminal revision case is directed against the order dtd. 18/1/2022 passed in Crl.M.P. No.210/2021 in C.C.No.72 of 2021 on the file of the learned Judicial Magistrate of First Class, Podili, whereby the petition filed to discharge the petitioners, who are accused 1 to 4, was dismissed.
(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor appearing for the 1st respondent/ State.
(3.) The petitioners are accused 1 to 4 in C.C.No.72 of 2021 on the file of the learned Judicial Magistrate of First Class, Podili. They have been facing prosecution for the offences punishable under Ss. 323, 498-A and 506 read with Sec. 34 of IPC.