SHRI PHAL AND ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I am of the opinion that this revision petition should be disposed of the stage of admission

(2.) This revision petition arises out of the order dated 10th March, 1989, of the learned Munsiff and Judicial Magistrate, Hindaun City, in F.l R. No. 69 of 1986 in Criminal Case No. 94 of 1938, taking cognizance of the offence against the accused petitioners in a case in which police after investigation had filed a final report.

(3.) The revision petition arises on the following circumstances:-