Mahesh Chandra Sharma, J. - (1.) This criminal misc. petition under Section 482 Cr. P.C. has been filed against the order dated 30.3.2011 passed by the learned Additional District & Sessions Judge, Behror, District Alwar, in revision petition no. 62/11 whereby the order dated 6.1.2010 passed by the learned Civil Judge (S.D.) and Additional Chief Judicial Magistrate in criminal case no. 590/08 by which the application of the petitioners for re-examination of disputed documents from FSL was dismissed and revision petitions were dismissed.
(2.) Brief facts of the case are that Smt. Ramoti d/o Late Shri Chand Kaur has filed a complaint regarding allegation as to fabrication of will of her mother dated 20.11.2006 Police Station Behror registered FIR No. 24/07 against the petitioners dated 02.1.2007 for the offence under Sections 420, 467, 468, 471 and 120-B IPC.
(3.) Thereafter, investigating agency filed charge sheet of the aforesaid offences.;