Vijay Bishnoi, J. - (1.) This criminal misc. petition under section 482 CrPC is filed being aggrieved with the order dated 24.08.2017 passed by Additional Sessions Judge No.1, Sriganganagar (for short 'the revisional court' hereinafter), whereby it has dismissed the Revision Petition No.53/2017 filed by the petitioner.
(2.) The said revision petition was filed by the petitioner against the order dated 28.01.2017 passed by Chief Judicial Magistrate, Sriganganagar (for short 'the trial court' hereinafter), whereby it has ordered for framing of charge against the petitioner for the offences punishable under sections 498A and 406 IPC.
(3.) Brief facts of the case are that respondent No.2 filed a complaint in the Court of Chief Judicial Magistrate, Sriganganagar against the petitioner and three other persons for the offences punishable under sections 498A, 406 and 323 IPC, whereby the said complaint was forwarded to the Police Station, Mahila, Sriganganagar and on the basis of said complaint, FIR No.131/2013 was registered against the petitioner and three other persons named in the complaint for the offences punishable under sections 406, 498A and 323 IPC.;