HEERALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the State. Respondent No. 2 has already been served, however, no one appears for respondent No. 2.

(2.) The two petitioners are accused in FIR No. 47/2015 registered with Police Station, Nana, District Pali for offences under Ss. 341, 452, 379 and 302/34 IPC.

(3.) By order dtd. 14/12/2017 passed in Sessions Case No. 25/2015 arising out of aforesaid FIR, the Learned Sessions Judge has ordered for framing of charges against the petitioners for offences under Ss. 450 and 302 IPC apart from offences under Ss. 323 and 379 IPC.