- (1.) Heard the learned counsel for the petitioner, learned Public Prosecutor as well as learned counsel for the respondents.
(2.) This revision petition under sec.397/401 CrPC has been filed against the order dated 22 nd November 2007 passed by the learned Additional Sessions Judge (Fast Track), No.1, Hanumangarh in Cr. Case No.40/2007- State v. Krishan Lal whereby the court below dismissed application moved by the petitioners under sec.319 CrPC.
(3.) The concise facts of case are that a complaint was filed by the petitioner No.2- Rameshwar Lal against Mahendra Singh, Banto Devi, Munshi Ram, Sita Ram, Dara Singh, Bhadar Ram and 5-7 other persons, alleging commission of offence under secs.366, 368, 376 & 120B IPC read with sec.3(1)(vii) and 2(v) of the SC/ST Act against prosecutrix-petitioner No.1- Maya Devi. However, after due investigation, Police did not file challan against Banto Devi and Sita Ram.;