K.S. Rathore, J. - (1.) This criminal misc. petition under section 482 of the Code of Procedure in the matter of FIR No. 53 of 2001 of Police Station Khetri, District Jhunjhunu for the offence under Sections 376, 447 and 354 IPC has been preferred against the order dated 29.9.2001 passed by the Additional Sessions Judge, Khetri, District Jhunjhunu.
(2.) Regarding maintainability of the misc. petition, learned counsel for the complainant Shri M.K. Kaushik has raised preliminary objection.
(3.) Heard learned counsel for the petitioner, learned Public Prosecutor and learned counsel for the complainant.;