Pushpendra Singh Bhati, J. - (1.) The petitioners have preferred this misc. petition under Section 482 of Cr. P.C. for the following prayer : "It is, therefore, most humbly and respectfully prayed on behalf of petitioner that this misc. petition may kindly be allowed, order dated 25.10.2018 passed by learned ACJM No.2, Sri Ganganagar may kindly be quashed and set aside and the application filed by petitioners under Section 91 Cr. P.C., may kindly be allowed for the prayers made therein."
(2.) The factual matrix of the case in brief is that the complainant filed a criminal complaint before the learned ACJM No.2, Sri Ganganagar against the present petitioners for offence under Sections 420, 467, 468, 471 and 120-B IPC, whereupon on the complaint being sent under Section 156(3) Cr. P.C., FIR.No.186/2010 came to be registered at P.S. Hindumalkot, District Sri Ganganagar.
(3.) At the outset, learned Public Prosecutor submits that after investigation charge-sheet has been filed before the competent court on 28.3.2012 for offence under Sections 420, 467, 468, 471, 448 and 120-B IPC.;