Gopal Krishan Vyas, J. - (1.) THIS misc. petition was filed on 25.05.2009. For the first time when the matter was listed in the Court on 28.05.2009, counsel for the Petitioners took adjournment. Thereafter, on various dates, the matter was listed in the Court, but counsel for the Petitioners took time to argue the matter and, on some other dates, the matter was adjourned due to nonappearance of counsel for the Petitioners.
(2.) IN this misc. petition filed under Section 482 Code of Criminal Procedure, the Petitioners are challenging the order dated 15.03.2008 passed by the Judicial Magistrate (First Class), Abu Road in Criminal Complain Case No. 14/2008, whereby, learned Magistrate took cognizance against Petitioners Bhabuta, Smt. Bhikhi, Karmi, Sarupa, Tola Ram, Mega Ram, Heera Ram and Ramji for offence under Section 120 -B Indian Penal Code and against Petitioner Bhagwana Ram for offence under Sections 497 and 120 -B Indian Penal Code and against Rakma for offences under Sections 494 and 120 -B Indian Penal Code. Further, the Petitioners prayed for quashing the order dated 04.05.2009 passed by the Additional Sessions Judge, Abu Road in Criminal Revision No. 21/2008, whereby, the order passed by the Magistrate was upheld by the revisional court.
(3.) I have perused the order dated 15.03.2008 passed by the trial court for taking cognizance against the Petitioners.;