CHANDRALEKHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant miscellaneous petition has been preferred by the petitioner assailing the order dated 23.5.2000 passed by the learned Judicial Magistrate, Ladnu whereby the cognizance was taken against the petitioner for the offences under Sections 495/120-B, 420/120-B and 406/120-B as well as the order dated 14.6.2002 passed by the learned Addl. Sessions Judge, Didwana in revision whereby the Revision Court whilst deciding the revision filed by the petitioner relegated the petitioner to approach the trial Court with all her objections and observed that the trial Court would be competent to consider and decide such objections.

(2.) Learned counsel for the petitioner submits that the Revisional Court did not consider the petitioner's challenge to the order taking cognizance on merits, as such the same is deserves to be quashed.

(3.) Learned Public Prosecutor and the learned counsel for the complainant have opposed the arguments advanced by the learned counsel for the petitioner.