G.R.MOOLCHANDANI,J. - (1.) By way of these petitions, common order dated 09.12.2009 passed by Additional Sessions Judge (Fast Track) No.4, Jaipur City, Jaipur in context of Criminal Revision Nos.379/2009 (821/2009) and 380/2009 (679/2009) has been assailed, whereby order passed by trial court for taking cognizance and issuance of process against accused respondent(s) has been remitted back to redecide by the revisional court, both the revisions have arisen out of similar order, so are being decided together by a single order.
(2.) In nutshell, a complaint was preferred under the provisions of Section 156 sub-clause (3) of CrPC by complainant father-in-law of deceased Smt. Rinku Sharma, which was sent by the trial court for investigation, the investigation was culminated in F.R, and learned court below after hearing complainant-protester having been convinced on the basis of prima facie evidence, took cognizance against accused Deependra Singh, Rajendra Prasad, Smt. Kamlawati Sharma, Kamal Kumar Sharma and Smt. Kavita Sharma for the offences punishable under Sections 302, 201 read with 120-B of IPC and summoned the accused persons through bailable warrants.
(3.) Aggrieved, Deependra Singh and Rajendra Prasad and others preferred two respective revisions against the order of cognizance and revisional court while quashing the cognizance remitted the matter to the trial for re-consideration.;