Kanwaljit Singh Ahluwalia, J. - (1.) THE lawyers are stated to be on indefinite strike.
(2.) PERUSED the contents of the instant petition. Instant petition has been preferred under Section 482 Cr.P.C. read with Section 483 Cr.P.C. to assail the order dated 30.07.2012 passed by the Additional Chief Judicial Magistrate, Sawaimadhopur, whereby she had framed charges against the petitioners for offences punishable under Sections 270 and 337 I.P.C.
(3.) A further prayer has been made that the order dated 14.08.2013 passed by the Revisional Court below, whereby the impugned order passed by the Magistrate has been upheld be also set aside.;