Banwari Lal Sharma, J. - (1.) The present petition has been preferred by the petitioners Under Section 482 Cr.RC. against the impugned order dated 15.07.2015 passed by learned Additional Sessions Judge, Dholpur in Sessions Case No. 220/2011 (State v. Gajendra Singh & others.) whereby learned Additional Sessions Judge dismissed the application Under Section 321 Cr.RC. submitted by the Additional Public Prosecutor, Dholpur whereby he prayed for withdrawal of Sessions Case No. 220/2011 (State v. Gajendra Singh & Ors.) (FIR No. 6/2007) registered at Police Station Rajakhera for the offences Under Section 147, 148, 323, 341, 332, 353, 333, 283, 336/149 and Section 3 PDPP Act.
(2.) The brief facts of the case are that one Bihari Lai, SI, SHO, Police Station Rajakhera lodged a report at Police Station Rajakhera on 06.01.2007 which reads as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) On the basis of above report, a formal FIR No. 6/2007 was registered at Police Station Rajakhera for the offences Under Section 147, 148, 149, 332, 353, 336, 283, 427 IPC and Section 3 of PDPP Act. After investigation charge sheet was filed against the petitioners accused and the trial commenced.;