KASAM KHAN Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) S.B. Criminal Misc. Petition No. 258/2007 under Section 482 Cr.P.C. has been filed by the petitioner being aggrieved with the order dated 22.12.2006 passed by the Sessions Judge, Sirohi (hereinafter referred to as 'the revisional court') in Criminal Revision Petition No. 38/2005, whereby the revisional court has accepted the revision petition filed on behalf of the respondent Nos. 2 to 9 and set aside the order dated 05.05.2005 passed by the Judicial Magistrate, First Class, Reodar, District Sirohi (hereinafter referred to as 'the trial court') in Criminal Complaint No. 124/2005, whereby cognizance has been taken against them by the trial court for the offences punishable under Sections 143 and 427 I.P.C.

(2.) Learned counsel for the petitioner has submitted that against the impugned order dated 22.12.2006 passed by the revisional court, a revision petition is maintainable before this Court, therefore, he made an oral prayer that S.B. Criminal Misc. Petition No. 258/2007 may be treated as criminal revision petition.

(3.) Learned Public Prosecutor as well as learned counsel for the respondent Nos. 2 to 9 have no objection if S.B. Criminal Misc. Petition No. 258/2007 is treated as criminal revision petition.