KANWALJIT SINGH AHLUWALIA,J. - (1.) Instant petition has been preferred under Section 482 Cr.P.C., 1973 to assail the order dated 13.05.2015 passed by the Court of Additional Chief Metropolitan Magistrate, No.15, Jaipur Metropolitan, Jaipur, whereby the application filed by the petitioners under Section 311 Cr.P.C., 1973 was dismissed. It is further prayed that the order dated 03.08.2018 passed by the revisional Court below, whereby the order of the trial Court was affirmed, be also set aside.
(2.) Briefly stated, a case/F.I.R. No.217/2013 was registered at Police Station Gandhi Nagar, Jaipur against the petitioners for offences punishable under Section 392/511 I.P.C.
(3.) It may be noted here that the Investigating Agency filed charge-sheet, qua offence under Section 393 I.P.C. After charge-sheet was filed, the charges were framed against the petitioners for offence under Section 393 I.P.C.;