Vijay Bishnoi, J. - (1.) These criminal misc. petitions are preferred by the petitioners with the prayer for quashing the proceedings in criminal case No.319/2006 State of Rajasthan v. Narayan Lal & Ors. pending trial in the Court of learned Judicial Magistrate Class-I, Sojat, District Pali (Arising out of FIR No.47/2006 - P.S. Shivpura, District Pali).
(2.) In these cases, on basis of complaint filed on behalf of the respondent No.2 on 2.5.2006, the Judicial Magistrate Sojat has directed the police to investigate the matter while exercising powers under Section 156(3) Cr.P.C. The Police Station Shivpura filed an FIR No.47/2006 and after investigation filed charge sheet against the petitioners.
(3.) The learned trial court thereafter framed charges against the petitioners for the offence punishable under Sections 419, 420 and 120B/167 I.P.C.;