Harbans Lal, J. - (1.) I have heard learned counsel for the petitioners, learned Public Prosecutor for the State and perused the relevant documents placed before me.
(2.) The instant petition under Section 482 read with Sections 397 and 401 Cr.P.C. is directed against the order dated 24.3.2000 passed by the learned Additional Chief Judicial Magistrate No. 4, Jaipur City, Jaipur in Criminal Case No. 342/1997 whereby the application filed by the petitioners under Section 91 Cr.P.C. has been rejected.
(3.) Brief facts giving rise to this petition and necessary for its disposal are that complainant Pushkar Dutt Joshi lodged an F.I.R. No. 437/1997 at Police Station Bani Park, Jaipur against the petitioners for the offences under Sections 420, 467, 468, 471 and 120-B I.P.C. After investigation, charge-sheet was filed. At the stage of framing of charges, the petitioner summoning case diary from the police station or the office of the APP and to look into the same before framing of the charges against the accused-petitioners. The trial Court rejected the said application vide impugned order dated 24.3.2000. Hence, this petition.;