H.R. Panwar, J. - (1.) By this criminal revision petition under Section 397 read with Section 401 Cr.RC., the petitioners have challenged the order dated 18.1.2002 passed by Additional Chief Judicial Magistrate, Rajgarh, by which the trial court took cognizance under Sections 498-A and 406 I.RC.
(2.) Learned counsel for the petitioners submits that he has been informed by local counsel that parties have compromised the matter and husband and wife are living together. He submits that parties would file the compromise before the trial court. So far as order taking cognizance is concerned, on perusal of the order impugned and record of the trial court, I am of the considered opinion, that the order taking cognizance cannot be said to be illegal or perverse, hence calls for no interference.
(3.) The revision petition is dismissed. However, if the parties have compromised the matter, then they may file the compromise before the trial court and the trial court shall consider it in accordance with lav/. Record of the trial court be returned forthwith. Revision dismissed.;