GOPAL AND ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners gopal and Kamla have filed this Criminal Revision Petition under Sec. 397 read with Sec. 401, Cr.PC against the order dated 04.02.2003 passed by the Additional Sessions Judge (FT) Dholpur in Sessions Case No. 29/2002 arising out of FIR No. 345/2001 registered at RS. Nihalganj, Dholpur whereby the learned trial Court while taking cognizance under Sec. 319, Cr.PC against the petitioners for offence under Sec. 498-A and 304-B summoned them through warrant of arrest.

(2.) The learned Counsel for the petitioners contended that so far as the Petitioner No. 1 Gopal is concerned he has already been arrested, therefore, he does not press the present revision petition on his behalf.

(3.) So far as Petitioner No. 2 Kamla is concerned, the Counsel for the petitioner submits that she does not press this revision petition on her behalf on merits but her limited prayer is that warrant of arrest issued against her may be converted into the bailable warrant in view of the fact that alleged main accused Jitendra has already been acquitted f.om the offence under Sec. 304-B, Penal Code and petitioner being a lady and further that his revision petition is pending in this Court for a period last more than 2 and half years.