MANOJ KUMAR Vs. CHAMPA DEVI

JUDGEMENT

(1.) We have heard learned counsel for the rival parties at some length.

(2.) Having perused the impugned order Manoj Kumar Vs. Champa Devi, Cr. MMO No. 230 of 2014. D/d. 9.4.2015 (H.P.), we are satisfied, that the same is based on the two decisions rendered by this Court, firstly, Vanamala (Smt) Vs. H.M. Ranganatha Bhatta, 1995(3) R.C.R.(Criminal) 210 : (1995) 5 SCC 299 , and secondly, Rohtash Singh Vs. Ramendri (Smt.) and others, 2000(2) R.C.R.(Criminal) 286 : 2000(3) SCC 180 . Sec. 125 of the Criminal Procedure Code, including the explanation under sub-section (1) thereof, has been consistently interpreted by this Court, for the last two decades. The aforesaid consistent view has been followed by the High Court while passing the impugned order.

(3.) For the reasons recorded hereinabove, we find no justification whatsoever, to interfere with the impugned order, in exercise of our jurisdiction under Art. 136 of the Constitution.