THANCHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Public Prosecutor and the learned counsel for the non-petitioner No. 2.

(2.) By his order dated 26th March, 93, the Additional Chief Judicial Magistrate. Bali after perusing the final report submitted by the police and taking into consideration the statement of the complainant took cognizance of the offences u/Ss. 466, 474 and 120B, IPC and directed the issue of non-bailable warrants of arrest against 11 persons, who were named in the complaint filed by the non-petitioner No. 2. A revision was filed by the petitioners against the above mentioned order, but the same was dismissed by the Additional Sessions Judge, Bali, Feeling aggrieved by both the orders, the petitioners have filed this petition u/S. 482, Cr.P.C. and prayed for setting aside of the orders of the Courts below and dropping of the proceedings, which were initiated against them.

(3.) The facts of the case so far as they are relevant for the disposal of this petition may be summarised as below :