(1.) On 29-5-2000, the applicant/original complainant made a petition to the Judicial Magistrate First Class, Surajpur making a complaint that on her report Crime No. 88/98 was registered and after completion of the investigation a charge-sheet was filed against the accused Ramdas. It was further submitted that after submission of the charge-sheet the present petitioner was never noticed by the Court to appear before the Court and give her statements, According to her, somewhere in April, 2000 the accused again abused the applicant and informed her that he had produced some other woman in the Lok Adalat and got the complaint/case of the present applicant dismissed in the Lok Adalat on 25-4-99. In support of the application, an affidavit was filed by the applicant. The applicant submitted that a fraud was played upon the Lok Adalat and the Court and the matter needed an inquiry.
(2.) Without issuing the notice to the respondent, the Court below required the applicant to lead evidence in support of the complaint. The applicant examined her ownself as P.W. 1 and also examined Dev Narayan as P.W. 2 and Om Prakash Tiwari as P.W. 3. It was submitted before the Court below that as the fraud was played upon the Court, the matter should be re-opened and the respondent be further prosecuted for playing a fraud. The Court below after referring to the facts, in the order impugned simply recorded that it has no jurisdiction to revise or review the order passed by the lok adalat and as the applicant has not stated before the Court that who was the woman who had impersonated her, the Court below was unable to record a finding in her favour.
(3.) Being aggrieved by the said order dated 9-12-2000, the applicant has come to this Court.