BRIJIMOHAN MALIAND OTHERS Vs. YUSUF KHAN AND ANOTHER

JUDGEMENT

(1.) The applicant has preferred the present revision against the order dated 23.9.2011 passed by the Judicial Magistrate First Class, Vidisha in Criminal Case No.140/2011, whereas trial of offence under sections 211 and 182 of Penal Code were read over to the applicant.

(2.) Facts of the case, in short, are that the applicant-Ganesh Ram has lodged an FIR under section 155 of Cr.P.C against Pappu alias Lalla, Durjan and Phoolbai since the police did not take any cognizance, he filed a criminal complaint before the competent Court. The Special Court under Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act entertained that complaint as a Special Case No.150/2006 and vide judgment dated 16.4.2010 the accused persons namely Pappu alias Lalla, Durjan and Phoolbai were acquitted thereafter the S.H.O. Police Station Karariya, District Vidisha had lodged a complaint against the applicant that he gave a false report and misused the court proceedings. The complaint was registered under section 182 and 211 of Penal Code and thereafter particulars of the offence were read over before the applicant.

(3.) I have heard the learned counsel for the parties.