Mohd. Yamin, J. - (1.) This order will dispose of two revision petitions No. 279/98 & 664/98 and Misc. Petition No. 1065/98 filed under Section 482 Cr.P.C. I have heard learned counsel Shri J.S. Choudhary for Kheta Ram in Cr. Revision No. 279/98 & in Cr. Misc. Petition No. 1065/98 and Shri R.K. Bhatia on behalf of Bhawnath in Cr. Revision No. 664/98.
(2.) So far as misc. petition under Section 482 Cr.P.C. is concerned, counsel submitted that the order by which cognizance was taken should be quashed, in the alternative it was submitted that the revision petition against charge has been preferred by Kheta Ram and the charge may be quashed by accepting revision No. 279/98.
(3.) The revisions have been preferred against the orders of charge levelled against the petitioners in Cr. Case No. 583/95 by learned Additional Chief Judicial Magistrate No. 2, Jodhpur by which she framed charge under Section 406 IPC by order dated 1.4.1998. Facts may be narrated as follows-;