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Judgment
Heard.
It is submitted by the learned counsel for the petitioner that this petition has been filed under Section 482 of Cr.P.C. challenging the order dated
02.03.2021, passed by the Judicial Magistrate First Class, Bilaspur, which is contrary to the ratio of law laid down, which have been referred in
Indresh Sharma & Anr. Vs. Smt. Heera Bai & Anr., reported in 2015 SCC OnLine Chh. 15, Anju Chaudhary Vs. State of Uttar Pradesh & Anr.,
reported in (2013) 6 SCC 384, Amarnath Agrawal Vs. Jai Singh Agrawal & Ors., reported in 2015 SCC OnLine Chh. 14, therefore, this petition be
admitted for hearing and interim protection be granted to the petitioners.
State counsel opposes the submission and submits that consequent upon the impugned order, FIR has been registered against the petitioners, therefore,
no such stay can be ordered as prayed for.
Mr. Pandey appearing for respondent No.2 submits that he may be granted time to file reply to the petition and he also opposes the application for
grant of interim relief.
After considering on the submissions, the prayer made by the petitioners is allowed on temporary basis. It is ordered that no coercive steps shall be
taken against the petitioners, till the next date of hearing.
List this case on 9th of June, 2021.
In the meanwhile, the State may also file reply.