DR. ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.) has been filed by the petitioners challenging the order dtd. 19/1/2013, passed by the learned Additional Sessions Judge No.2, Jodhpur Metropolitan through a common order arising out of different criminal revision petitions No. 72/2009 and 73 /2009. By the said order, the learned revisional court dismissed the revision petitions filed by the petitioners while affirming the order of Cognizance dtd. 19/4/2008 passed by the learned Judicial Magistrate, Jodhpur City, in criminal Complaint No. 54/2007 against the petitioners for offences punishable under Ss. 420, 467, 468, 471, and 120B of the Indian Penal Code (IPC).

(2.) It is apposite to delineate the factual matrix of the case in a concise manner as follows:

(3.) The learned trial court in support of the complaint filed by the complainant, proceeded to initiate the process of taking cognizance by recording the statements under Ss. 200 and 202 of the Cr. P. C., of the complainant Nand Lal Vyas as CW-1 and Natwar Vyas as CW -2, whereafter took cognizance of the offences vide order dtd. 19/4/2008 as mentioned supra and thereafter, issued process against petitioners through bailable warrant.