Narendra Kumar Jain, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE above named six petitions arise out of common F.I.R. No. 146/2003 registered at Police Station Vidhyadhar Nagar, Jaipur City (North), Jaipur, therefore, all the petitions were heard together and are being disposed of by this common order. Four petitions i.e. S.B. Criminal Revision Petitions No. 971/2004, 1128/2004, 14/2005 and S.B. Criminal Miscellaneous Petition No. 570/2005 have been preferred against the impugned order dated 4th September, 2004, passed by the Additional District & Sessions Judge No. 1 (Fast Track), Jaipur City, Jaipur, in Sessions Case No. 41/2003, whereby the trial court has framed charge against all the petitioners and other co -accused persons for the offence under Sections 3/25(1), 5/25(2) and 14/25(2) of the Antiquities and Art Treasurers Act, 1972, and under Section 379/120B, in alternative under Sections 411, 413/120B, 414/120B and 401 of the IPC.
(3.) ACCUSED -petitioner Vidhi Chand has preferred S.B. Criminal Miscellaneous Petition No. 734/2005 for quashing criminal proceedings pending in Sessions Case No. 41/2003 before the Additional District & Sessions Judge No. 1 (Fast Track), Jaipur City, Jaipur, titled State of Rajasthan v. Vaman Narayan Ghiya and Ors. qua petitioner.;