S.P. Pathak, J. - (1.) This revision petition has been filed under Section 397 read with Section 401 Cr.P.C. against the order dated 14.8.2008 passed by the Chief Judicial Magistrate, Sikar in Cr. Case No. 349/2008, whereby cognizance has been taken against the petitioners for offence under Section 498-A I.P.C.
(2.) It is contended by the learned counsel for the petitioners that in this case in relation to same incident, cognizance was taken earlier and subsequently cognizance has also been taken, therefore, the order passed by the trial Court taking cognizance against the accused petitioners requires to be set aside.
(3.) The learned counsel for the respondent-complainant submits that this revision petition is liable to be dismissed for the reason that revision petition is required to be filed before the District Judge in view of decision rendered by this Court in the case of Natwar Lal & 67 Ors. v. State & Ors. reported in 2008(3) WLC page 497 : 2008 (1) Cr.L.R. (Raj) 617 .;