G.S. Sarraf, J. - (1.) The accused petitioners have filed this revision petition against the order dated 9.1.2007 passed by Additional Chief Judicial Magistrate, Deeg whereby cognizance has been taken against them of the offences under Sections 498-A, 406 IPC.
(2.) The facts in brief are that the respondent No. 2 filed a complaint under Sections 498-A, 406 IPC against the petitioners and orders which was sent for investigation to the police under Section 156(3) Cr.P.C. After investigation a charge sheet was filed only against the accused Omveer who is is husband of the respondent No. 2. The respondent No. 2 then filed a fresh complaint on the same facts against the petitioners and ten others under Sections 468-A, 406 IPC. Additional Chief Judicial Magistrate, Deeg after recording statements under Sections 200, 202 Cr.P.C. passed the impugned order taking cognizance of the offences under Sections 498-A, 406 IPC against the petitioners. Aggrieved by this order the petitioners have filed this revision petition.
(3.) Heard learned counsel for the petitioners and learned public prosecutor. No one appears on behalf of the respondent No. 2 in spite of service of the notice.;