MAHESH CHANDRA SHARMA, J. - (1.) By filing instant Criminal revision the petitioner has challenged the order dated 12.12.2008 passed by the Special Judge, Special Court (Prevention of Sati) Govt. & Addl. Sessions Judge, Jaipur (for short 'the trial Court') whereby the application filed by the respondents No.2 and 3 under Section 91 Cr.P.C. has been allowed.
(2.) Brief facts of the case are that the present complainant petitioner lodged an FIR No. 19/2009 at P.S. Bajaj Nagar, Jaipur regarding kidnapping of his son.
(3.) During investigation police arrested the accused persons including respondents No. 2 and 3 and filed charge-sheet against 6 accused persons including present accused respondents for the offence under sections 363, 364A, 343, 120, 120B IPC. Thereafter, the case was committed to the trial Court.;