Sandeep Mehta, J. - (1.) The instant miscellaneous petition has been filed by the petitioners challenging the order dated 9.5.2008 passed by the learned Additional Sessions Judge, Sir Ganganagar in Criminal Revision No. 8/2007, affirming the orders dated 20.11.2006 and 4.1.2007 passed by the learned Additional Chief Judicial Magistrate, Sri Karanpur in Criminal Case No. 121/2005 whereby charges. have been framed and read over to the petitioners for the offences under Sections 420, 406 and 120-B, I.P.C.
(2.) Succinctly stated the facts of the case are that the complainant- respondent No. 2 filed a complaint against the petitioners in the Court of the learned Judicial Magistrate, First Class No. 1, Sri Ganganagar on 5.6.2004 for the offences under Sections 420 and 406 I.PC. The compliant was registered in the Court and inquiry under Sections 200 and 202 Criminal Procedure Code was initiated. The complainant, however, chose not to participate in the proceedings of the complaint and resultantly the complaint was rejected on 4.3.2005.
(3.) In the meantime, while the aforementioned complaint was still pending, the complainant-respondent No. 2 filed yet another complaint in respect of the same incident and for the same offences in the Court of the learned Additional Chief Judicial Magistrate, Sri karanpur on 1.11.2004. It is relevant to mention here that in the subsequent complaint, the factum of filing of the earlier complaint in the other Court was concealed by the complainant. Be that as it may, the complaint filed in the Court of the learned Additional Chief Judicial Magistrate, Sri Karanpur was forwarded to the police for investigation and F.I.R. No. 199/2004 was registered at the Police Station, Sri Karanpur on 8.11.2004.;