K.S.RATHORE, J. - (1.) THE complainant -Tripti Saini moved this criminal misc. petition under Section 482 Cr.P.C. for recalling/setting aside the order dated 31.5.2007 passed by this Court in S.B. Criminal Revision Petition No. 528/2007 (Nitin Saini v. State of Rajasthan) by which the arrest warrant issued against the accused -petitioner Nitin Saini was converted into bailable warrant.
(2.) THE brief facts of the case are that the applicant -Tripti Saini solemnized marriage with accused -petitioner on 8.12.2004 but since the date of marriage and prior to it there was constant demands of dowry on the part of the petitioner and his family members. The applicant was harassed and humiliated by the non -petitioner and his family members. On 7.9.2006 the complainant lodged a FIR at Police Station - Jaipur City, Mahila Thana (South) against the petitioner and Vimla Saini, Ramesh Saini and Vinti Saini and others. On the report submitted by the applicant, the FIR No. 68/2006 has been registered under Sections 498 -A and 406 IPC.
(3.) ON behalf of accused -petitioner Nitin Saini an S.B. Criminal Revision Petition has been filed alleging therein that applicant - Tripti Saini has been wrongly made an accused in FIR No. 68/2006 under Sections 498 -A and 406 of IPC.;