NAND LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These Criminal Misc. Petitions have been filed against the order dated 2.1.2007 passed by the learned Additional Chief Judicial Magistrate, Fatehpur Shekhawati in Criminal Case No. 295/2004, whereby he had framed the charges against the accused petitioners for offences under sections 406, 420, 465, 467, 468, 471, 120B and 183 IPC. Being aggrieved of the said order, the petitioners preferred a revision petition No. (36/2008), but the same was dismissed by the learned Additional Sessions Judge, No. 2, Sikar Rajasthan on 24.4.2008.

(2.) It has been contended by the learned counsel for the petitioners that the learned trial Court had passed the impugned order which is summary in nature and without taken Into consideration the material available on record. Further he has submitted that In the Instant case, no offences, as alleged, are made out and the dispute is of civil nature.

(3.) On the other hand, the learned Public Prosecutor, assisted by Mr. Anoop Dhand, the learned counsel for the complainant have submitted that the trial Court as well as the revisional Court had taken into consideration the record of investigation. They have further submitted that in such view of the matter, the trial Court had not committed any error in framing the charges against the petitioners and in passing the impugned orders.