MANBHAR DEVI Vs. RAM NARAYAN

JUDGEMENT

(1.) BY filing instant criminal revision petition the complainants petitioners have challenged the judgment dated 1.4.2008 passed by Addl. District and Sessions Judge (Fast Track) No. 5, Jaipur City, Jaipur (for short 'the revisional court') in criminal revision No. 44/2007, by which he allowed the criminal revision petition of the accused petitioners, quashed and set -aside the order of cognizance dated 12.1.2007 passed by Civil Judge (Sr.Div.) and Addl. Chief Judicial Magistrate S. No. 10, Jaipur City, Jaipur (for short 'the trial Court') and directed the trial Court to decide the protest petition filed by the complainants petitioners after hearing both the parties.

(2.) BRIEF facts of the case are that complainant Late Shri Gulla Ram filed a complaint against the accused respondents on 2.8.1999. The complainant was sent for investigation under Section 156(3) Cr.P.C at P.S. Banipark, Jaipur.

(3.) THE police after investigation, submitted final report in the Court.