- (1.) Petitioner Jan Mohd. has filed petition under Section 482 Cr.PC against the order dated 23.9.1989 passed by the learned Munsif & Judicial Magistrate, Makrana whereby after conducting enquiry under Sections 200 and 202 Cr.PC on the Criminal complaint filed by Abdul Rehman, he took cognizance against Jan Mohd. for the offences under Sections 147,323,336,341/149 IPC and against co-accused persons Mohd. Rafi, Narayan, Hanuman and Mangu for the offences under Sections 147,323,341 read with Section 149 IPC and ordered for issuance of summons against the said accused persons.
(2.) Petitioner Abdul Rehman has filed petition under Section 482 Cr.PC against the order dated 18.4. 1988 passed by the learned Munsif & Judicial Magistrate, Makrana in F.R. No. 88OF 1986, Police Station, Makrana, whereby the said Final Report was accepted.
(3.) Since both the petitions arise out of the same incident and are inter-connected, those are being disposed of by this common order.;