Nisha Gupta, J. - (1.) This revision petition has been filed against the order dated 22.8.2008 whereby the revisional Court has remanded the matter back to the trial Court for rehearing.
(2.) Heard learned counsel for the parties.
(3.) The main contention of the present petitioners is that. the learned revisional Court has exceeded its jurisdiction and passed the order that the trial Court should act in a particular manner. According to Section 398, Cr.P.C., it was not within the jurisdiction of the revisional Court to give a particular direction. The revisional Court could have ordered for further enquiry into any complainant.;