GEETA BAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By filing instant criminal revision petition the accused petitioners have challenged the order dated 13.05.2008 passed by Special Judge, SC/ST (Prevention of Atrocities Cases) Act (for short 'the trial Court') whereby he allowed the application under section 319 Cr.P.C. by which he took cognizance under sections 498A and 304B IPC against the accused petitioners, and the trial Court has also summoned the accused petitioners through bailable warrants.

(2.) Brief facts of the case are that an FIR No. 71/07 was submitted by the complainant against the accused petitioners for the offence under sections 498A, 304B IPC at P.S. Bakani (District Jhalawar).

(3.) The police after investigation submitted challan against the accused persons in the Court of Addl. Chief Judicial Magistrate, Jhalawar against Vishnu Prasad.