- (1.) BY filing instant criminal revision the petitioner has challenged the judgment dated 27. 6. 2007 passed by Addl. District & Sessions Judge, Fast Track No. 1 (for short `the revisional court') whereby the revision petition filed by the petitioners has been allowed and the order dated 5. 9. 2005 passed by Judicial Magistrate, Ist Class Rajakheda (for short `the trial Court'), has been set-aside.
(2.) BRIEF facts of the case are that on 21. 12. 2002 petitioner complainant filed a complaint in the trial Court against the accused respondents for the offence under Sections 167, 182, 418, 420, 466, 469, 471, 477, 120b IPC and 3 (2) SC/st Act and 340 of the Rajasthan Police Regulation. The aforesaid complaint was dismissed in default, as such the complaint filed a second complaint in the trial Court with the same averments. The trial Court recorded the statement of the complainant under Section 200 Cr. P. C. and witnesses under Sections 202 Cr. P. C. and complainant produced certain documents. The trial Court after hearing the arguments of the complainant vide its order dated 5. 9. 2005 partly allowed the complaint and took cognizance against the accused respondents No. 2 to 4 for the offence under Sections 167, 120 IPC. The accused non-petitioners No. 2 and 3 being aggrieved with the order dated 5. 9. 2005 passed by the trial Court preferred a criminal revision in the revisional Court.
(3.) THE revisional court vide its order dated 27. 6. 2007 after hearing allowed the revision petition filed by accused respondents No. 2 and 3 and quashed and set-aside the order passed by the trial Court. The complainant petitioner being aggrieved with the order dated 27. 6. 2007 passed by the revisional court has preferred instant revision. I have heard both the counsel appearing for the respective parties and carefully gone through the material made available to me. ;