DEEPAK MAHESHWARI,J. - (1.) Heard learned counsel for the accused/petitioners.
(2.) This Criminal Revision Petition has been preferred on behalf of the accused/petitioners against the order dated 19.11.2016 passed by learned Sessions Judge, Sawai Madhopur whereby, the application filed under Section 193 Cr.P.C. by the complainantMadan Mohan Meena has been allowed and the cognizance for the offences punishable under Sections 363 and IPC and Section 5/6 POCSO Act in the alternative Section 376(2)(g) IPC has been taken against the petitioners, Ashish Meena and Vimal Meena, and they have been called through non-bailable warrants.
(3.) During the course of arguments, learned counsel for the petitioners restricts his prayer to the extent that the order summoning the accused/petitioners through non-bailable warrants may be quashed.;