GIRDHARILA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present petition, the petitioners have challenged the order dtd. 5/8/2019 whereby, the Additional Chief Judicial Magistrate No.1, Phalodi, District Jodhpur (hereinafter referred to as the 'trial Court') has taken cognizance against the present petitioners, pursuant to a complaint filed by the complainant.

(2.) Normally the petitioners are required to prefer a revision petition against the order of the Magistrate taking cognizance.

(3.) The petitioners No.1 & No.2 before this Court are Sub-Inspector and Driver respectively in the Police Department.