VIJAY BISHNOI,J. - (1.) This criminal miscellaneous petition under Section 482 Cr.P.C. has been preferred by the petitioners while challenging the order dated 31.10.2014 passed by learned Additional Sessions Judge, Women Atrocities Cases, Udaipur (hereinafter referred to as 'the revisional court') in revision petition preferred on behalf of the petitioners against the order dated 5.8.2013 whereby the Judicial Magistrate No.1, Udaipur City (North), Udaipur (hereinafter referred to as 'the trial court') has took cognizance against the petitioners for the offences punishable under sections 420, 406, 467, 468, 471 and 120B I.P.C. while rejecting the final report filed by the police vide FR No.43/2012 after investigating the allegations levelled in FIR No.74/2014 of Police Station Dhanmandi, District Udaipur.
(2.) The learned trial court while rejecting the above mentioned final report has accepted the protest petition filed by the complainant. The learned trial court after thoroughly discussing the material available on record took cognizance against the petitioners for the aforesaid offences.
(3.) The learned revisional court also affirmed the order passed by the trial court. After taking cognizance, the learned trial court summoned the petitioners through warrant of arrest and said directions have also not been interfered by the revisional court.;