Nisha Gupta, J. - (1.) This petition has been filed against the order dated 5.7.2008 passed by the revisional Court by which the order of the trial Court was quashed and the proceedings were remanded back for rehearing.
(2.) Heard learned counsel for the petitioners and the learned Public Prosecutor.
(3.) The main contention of the present petitioners is that the revisional Court has erred in holding that the learned Magistrate has not considered the reasons of Final Report because while taking cognizance, the learned Magistrate has considered the reasons of Final Report and hence the order of revisional Court should be set aside.;