VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioners being aggrieved with the order dated 10.07.2018 passed by the Additional Sessions Judge No. 6, Jodhpur Metro (hereinafter to be referred as 'the revisional court'), whereby the Criminal Revision Petition No. 307/2018 filed on behalf of the petitioners has been dismissed.
(2.) The said criminal revision petition was filed by the petitioners against the order dated 24.04.2018 passed by the Additional Chief Metropolitan Magistrate No. 1, Jodhpur Metro (hereinafter to be referred as 'the trial court') in Criminal Case No. 400/2017, whereby the trial court has framed charges against the petitioners for the offences punishable under Sections 341, 323/34 and 392/34 of IPC.
(3.) The allegation against the petitioners is to the effect that on 06.02.2016, they along with one accused person via. Raghunath Ram have stopped complainant/respondent No. 2-Ghanshyam and two other persons who were going towards on a motorcycle at Village Sangaria and thereafter looted Rs. 1,600/- and some articles from them.;