RAMESH SONI & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the order dated 13.3.2003 where by cognizance has been taken against the present petitioner for the offences under Sections 324, 323 and 307 I.P.C. in Sessions Case No. 4/2003.

(2.) The short facts of the case are that on 17.10.2002, one Vinod Tagoria submitted a written report at Police Station Ganj alleging about the offence under Sections 323, 324, 307 I.P.C. on which F.I.R. No. 124/2002 was registered. After investigation, the police filed challan against one person, named as Chandresh Shankhla and police gave final report in favour of the petitioners. After filing of the charge-sheet, the case was committed to the Court of Sessions and when the Court of Sessions was hearing arguments on framing of the charges, the Public Prosecutor made an oral submission to take cognizance against the petitioner and the learned Sessions Judge ordered to summon the present petitioners by non-bailable warrants and took cognizance against them.

(3.) Heard learned counsel for the petitioners and the Learned Public Prosecutor and perused the impugned order.