- (1.) The present petition has been filed by Raghuvar Saini @ Raghuvir Saini and his four sons namely Krishan Gopal Saini, Girdhari Saini, Narendra Saini and Rajesh Saini. They are aggrieved against the order dated 9.9.2016 whereby the court of Chief Metropolitan Magistrate (Economic Offences) Jaipur Metropolitan, ordered framing of charges under Sections 147, 452, 427 and 323/149 IPC against Raghuvar Saini, Krishna Gopal Saini, Girdhari Saini and Rajesh Saini, whereas against accused Narender Saini court ordered framing of charges for the offences under Sections 147, 452, 323/149, 427 and 355 IPC.
(2.) Aggrieved against the order dated 9.9.2016, petitioners filed a revision petition. The said revision petition was dismissed on 12.9.2017 by the court of Additional Sessions Judge, (Women Atrocities Cases), No.1, Jaipur Metropolitan.
(3.) In the present petition, it is averred that FIR No. 119/2004 was lodged by petitioner Raghuvar Saini against Ramswarup Yadav, who is complainant of FIR No.120/2004, in which charges have been framed against the petitioners vide impugned order dated 9.9.2016.;