ANANT MISHRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice for final disposal. Public Prosecutor accepted the notice. With the consent of learned Counsel for the parties, the matter is finally heard and decided at the admission stage.

(2.) This Criminal Misc. petition under section 482, Cr. P.C. is directed against the order dated 29.4.2005 passed by Additional Sessions Judge No. 1, Jodhpur (for short 'the Revisional Court' hereinafter) whereby the revision petition filed by the petitioners against the order dated 16.10.2004 passed by Judicial Magistrate, Jodhpur (for short 'the Trial Court' hereinafter), was dismissed.

(3.) I have heard learned Counsel for the parties. Carefully gone through the orders passed by both the Courts below.