Abhay Manohar Sapre, J. - (1.) Leave granted.
(2.) This appeal is filed by the Complainant against the final judgment and order dated 28.04.2017 passed by the High Court of Judicature for Rajasthan at Jaipur in S.B. Criminal Revision Petition No.477 of 2017 whereby the High Court partly allowed the criminal revision petition filed by respondent Nos.2 and 3 herein and set aside that part of the order dated 19.11.2016 passed by the Sessions Judge, Sawai Madhopur in Session Trial No.44/2016 whereby the Session Judge while allowing the application filed under Section 193 of the Criminal Procedure Code, 1973 (hereinafter referred to as "the Code") by the appellant (Complainant) issued non-bailable warrants against respondent Nos. 2 & 3 for their arrest.
(3.) The facts of the case lie in a narrow compass so also the issue involved in the appeal is short. They, however, need mention infra.;