Sandeep Mehta, J. - (1.) The miscellaneous petition No.131/2014 has been preferred by the petitioner complainant against the order dated 15/5/2012 passed by the learned Additional Sessions Judge (Fast Track) No.1 Pali HQ Jaitaran in revision. The Revisional Court allowed the revision preferred by the accused respondents No.2 to 7 and partially set aside the order dated 7/1/2011 passed by learned Judicial Magistrate First Class, Bur.
(2.) The learned Magistrate by order dated 7/1/2011 took cognizance against the accused respondents No.2 to 7 for the offences under Sections 147, 452, 427, 323, 504 of IPC. The Revisional Court whilst partly accepting the revision, quashed the order of cognizance entirely qua the respondents No.5, 6 and 7 Saroj, Sunita and Naurati Devi and partly qua the respondents No.2, 3 and 4 Pukhraj, Subhash and Dinesh.
(3.) The petitioner complainant has approached this Court by way of the instant miscellaneous petition assailing the order passed by the Revisional Court principally on the ground of violation of principles of natural justice, and as being contrary to the provisions of Section 399 read with Section 401 of the Cr.P.C.;