Goverdhan Bardhar, J. - (1.) The instant revision petition has been filed by the petitioners under Section 397/401 of Cr.P.C against the order dated 13-10-2011 passed by the learned Addl. Sessions Judge, Sujangarh, whereby he has allowed the application filed under Section 319 Cr.P.C by the respondent No.2 and took cognizance against the petitioners for offences under Sections 304B & 498A IPC.
(2.) Learned counsel for the petitioners argued that while allowing the application under Section 319 Cr.P.C, the learned trial Court relied upon only omnibus type of statements given by the complainant and other relatives, but without assigning cogent reasons, the learned trial Court has taken cognizance against the petitioners. After due investigation, the police has filed challan only against husband Mohammad Jakir and has not filed any challan against the other accused persons.
(3.) Learned Public Prosecutor and counsel for the non-petitioner No. 2 support the impugned order dated 13-10-2011 passed by the learned trial Court.;