P.K. Lohra, J. - (1.) This misc. petition under Section 482 Cr.P.C. challenges order dated 04.02.2017, passed by Additional Sessions Judge No.2, Nohar, District Hanumangarh (for short, 'learned revisional Court'), whereby learned revisional Court has dismissed the revision petition of petitioner and confirmed order dated 16.07.2015, passed by Judicial Magistrate, Nohar, District Hanumangarh (for short, 'learned trial Court').
(2.) The learned trial Court, by its order dated 16.07.2015, after hearing arguments on charge, recorded its finding that, prima facie, offences under Section 420, 193 & 120-B IPC are made out against the petitioners. Being aggrieved by the same, petitioners approached the learned revisional Court but the learned revisional Court, while concurring with the findings and conclusions of the learned trial Court, dismissed the revision petition.
(3.) Succinctly stated, the facts of the case are that respondentcomplainant submitted a complaint against petitioners attributing offences punishable under Section 420, 467, 468, 471 & 120-B IPC. The learned trial Court, while resorting to Section 156(3), sent the complaint to Police Station, Nohar, District Hanumangarh for investigation and thereupon FIR No.313/2007 was registered. On conclusion of investigation, police submitted charge-sheet against the petitioners under Section 420, 193, & 120-B IPC. The learned trial Court took cognizance for the aforesaid offences against the petitioners and summoned them. Upon their appearance before the learned trial Court, both the petitioners joined the issue and at the stage of framing of charge made their submissions. The learned trial Court, after hearing arguments on charge, found prima facie evidence against the petitioners to frame charges for the aforesaid offence. Feeling disdained, petitioners approached the learned revisional Court but their that effort also proved abortive.;