PANKAJ BHANDARI,J. - (1.) Petitioners have preferred this revision petition aggrieved by order dated 14.01.2016 passed by Session Judge, Jhunjhunu, whereby, he has taken cognizance against the petitioners for offence under Sections 366, 368, 376(2) read with Section 120B I.P.C.
(2.) Factual matrix of the case are that after investigation in a F.I.R. police submitted a negative final report against the petitioners. The complainant moved an application under Section 190(1)(a) Cr.P.C. before the Magisterial Court which was withdrawn by him and was dismissed by the Court. The Court took cognizance only against Naresh Kumar.
(3.) The matter was committed before Court of Sessions. The complainant moved an application under Section-193 CrP.C. which come to be allowed by the impugned order and petitioners have been summoned by arrest warrant.;