K.S. Rathore, J. - (1.) The present criminal revision petition under Section 397 r/w Section 401 Cr.P.C. is preferred by the accused-petitioners against the order dated 13:12.2003 passed by the Additional Sessions Judge, Fast Track, Ajmer in ST No. 127/2002, whereby the trial Court took cognizance against the accused-petitioners for the offence under Sections 147, 148, 323, 324 and 302/149 I.P.C. and summoned them through warrant of arrest.
(2.) Having heard learned counsel for the accused-petitioners, learned Public Prosecutor for the State as well as learned counsel for the complainant-respondent and upon careful perusal of the impugned order dated 13.12.2003 taking cognizance against the accused-petitioner for the offence under Sections 147, 148, 323, 324 and 302/149 I.P.C., I find no merit in the revision petition. No interference whatsoever is required by this Court.
(3.) Consequently, the revision petition fails being devoid of merit and the same is_hereby dismissed.;