- (1.) THIS revision petition has been filed against the order dated 10.7.2012 whereby the application under Section 319 Cr.P.C. has been allowed and the cognizance has been taken against the present petitioners for the offences under Sections 148, 302/149, 324,149 IPC.
(2.) THE only contention of the present petitioners is that they have been called from non-bailable warrants and looking to the law laid down by the Hon'ble Apex in the case of Inder Mohan Goswami & anr. v. State of Uttranchal & ors. (2007(3) CJ (SC) Cr. 944) and further adopted in Sukhdev Singh & ors. v. State of Rajasthan & anr. ( 2012(3) CJ(Cri.)(Raj.) 1132) the present petitioners should be called through summons. Per contra the contention of the learned Public Prosecutor is that there is no infirmity in the impugned order.
(3.) HEARD learned counsel for the petitioners and the learned Public Prosecutor for the State and perused the material available on record.;