PREMNARAYAN AND ANOTHER Vs. NASIR KHAN AND ANOTHER

JUDGEMENT

(1.) In this petition filed under Section 482 of the Code of Criminal Procedure (CrPC), the petitioners have challenged the order dated 2.2.2011, whereby the court below has decided to frame charges.

(2.) Shri S.S.Rajput, learned counsel for the petitioners advanced singular contention. He submits that said order is already quashed in Criminal Revision No. 132/2011. Thus, the said order qua petitioners be also quashed. He relied on the order passed by this Court in Criminal Revision No.132/2011 (Sanjay Jain vs. Nasir Khan).

(3.) It is admitted position between the parties that present petition is also arising out of same complaint case filed by complainant Nasir Khan.