GOVARDHANSING RAGHUVANSHI Vs. CHANDANMAL RAMPRASAD RATHI

JUDGEMENT

(1.) This is an application filed by the original complainant invoking this Courts power under section 482 of the Criminal Procedure Code and Article 227 of the Constitution of India in connection with the order passed by the learned Trial Magistrate dated 3-3-1980 upon the complainants application requesting the Court not to allow the accused to indulge in any rambling and scandalising cross-examination.

(2.) It is necessary to state briefly the facts out of which the present application arises :---

(3.) It is stated that the contends of the affidavit were communicated to the said Authorities on 30-6-1976. It is, therefore, clear that the affidavit filed by the accused No. 2, in Regular Darkhast No. 140/75, dated 10-9-76 was nothing but the copy of the application made by accused No. 2 to the various above mentioned Authorities. This affidavit of accused No. 2 was filed by accused No. 1 in support of his application which is already referred to above.