SHANKER LAL Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) By the instant criminal misc. petition under Section 482 CrPC, the order dated 24.06.2008 passed by Additional Sessions Judge No. 3, Udaipur (for short "the revisional Court" hereinafter) in criminal revision No. 14/2008 has been challenged whereby the revisional Court dismissed the revision petition filed by the petitioner against the order dated 11.03.2008 passed by Additional Chief Judicial Magistrate No. 3, Udaipur (for short "the trial Court" hereinafter) taking cognizance against the petitioner for the offences under Sections 420 and 120B IPC.

(2.) Heard learned Counsel for the parties.

(3.) On a FIR being lodged by complainant Bhagwat Singh before challan against the petitioner for the offences under Sections 420 and 120B IPC, upon which the trial Court took the cognizance of the offences vide order dated 11.03.2008 and issued process. That order came to be challenged by the petitioner before the revisional Court and the revisional Court did not interfere with the order passed by the trial Court. Hence this petition.