SMT. KALA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Section 482 Cr.P.C. has been filed by the petitioners against the order dated 06.12.2014 passed by the Additional Sessions Judge No.1, Udaipur (hereinafter referred to as 'the revisional court') in Criminal Revision No.73/2014, whereby the revisional court dismissed the revision petition filed by the petitioners and affirmed the order dated 01.09.2014 passed by the Additional Chief Judicial Magistrate, Mavli, District Udaipur (hereinafter referred to as 'the trial court') in Criminal Case No.338/2014.

(2.) The trial court vide order dated 01.09.2014 S.B. Criminal Misc. Petition No.38/2015 Smt. Kala Devi and Ors. v. State of Rajasthan and Anr. took cognizance against the petitioners for the offences punishable under Sections 467, 468, 471 120-B, 166 and 167 IPC and summoned the petitioners through arrest warrant.

(3.) Learned counsel for the petitioners has submitted that he does not want to challenge the order passed by the trial court of taking cognizance against the petitioners for the aforesaid offence, however, prayed that the trial court has erred in summoning the petitioners through arrest warrants instead of bailable warrants. It is further contended that the trial court has not given any reasons to summon the accused-petitioners through arrest warrants instead of bailable warrants at the first instance.