SHYAM SUNDER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up for consideration of stay petition, however, with consent of the learned counsel for the parties, the matter has bee finally heard.

(2.) By the impugned order, the learned Magistrate has declined to accept the final report, has taken cognizance against the petitioners for the offence under Sec. 420, 467, 468, 471 and 120-B I.P.C. and ordered the accuseds to be summoned by arrest warrant.

(3.) Vide order dated 25.10.1996, while admitting this 482 petition, further proceedings in the learned trial court were ordered to be stayed till next date of hearing. The record of the learned trial court was requisitioned. A perusal of the record of the learned trial court shows that on 26.10.1996 a copy of order of this Court dated 25.10.1996 was produced, whereupon the learned trial court ordered the arrest warrant to be recalled after recording attendance of the counsel for the accuseds. Thus the petitioners have entered appearance before the learned trial court.