- (1.) Both, the petitioners and the non-petitioner complainant, are present in the Court and duly identified by their respective counsel.
(2.) Heard the learned counsel for the parties.
(3.) The petitioners are facing trial before the learned Munsif & Judicial Magistrate, Jodhpur District for offence under sec.498A IPC in Cr. Case No.459/2010 (310/2011) State v. Dr Rajendra Prasad Joshi and others.;