NATHA & ANR Vs. STATE &ANR

JUDGEMENT

(1.) Heard. On a complaint having been filed against the petitioners by Smt. Baburi (respondent No. 2), the learned Munsif & Judicial Magistrate 1st Class, Weir (District- Bharatpur), vide order dated 8.9.1986, passed in Cr. Case No. 226/86, summoned the petitioners observing that prima facie case under sections 420 and 468 IPC was made out against them. The revision petition against the said order of the learned Magistrate, filed by the petitioners, was heard by the learned Additional Sessions Judge, No. 1, Bharatpur, who, vide the impugned order dated 10.4.1990, passed in Cr. revision No. 115/87, dismissed it. Feeling aggrieved, the petitioners have approached this court by filing this petition under section 482 of the Code of Criminal Procedure.

(2.) In view of the decisions of the Apex Court in cases : Ranjan Kumar Manchanda Vs. State of Karnataka, 1990 CrLR 602 and Dharampal & Ors vs. Ramshree & ors., 1993 1 SCC 435, this petition, at the instance of the petitioners, whose revision petition was dismissed by the learned Additional Sessions Judge, is not maintainable.

(3.) This petition, therefore, fails, and is dismissed. It stands disposed of accordingly. The record of the learned trial court be sent back immediately.