ALARK SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE instant revision petition has been directed by Kanwar Alark Singh through his General Power of Attorney Shri Rajinder Singh, challenging the order of learned Chief Judicial Magistrate, Sirmaur district at Nahan in case No.281/4 of 2003 titled as Jabbar Singh Bhandari vs. State of H.P., whereby the protest / objection petition against the cancellation report filed through Rajinder Singh, General Power of Attorney in FIR No.75/84 dated 29.6.84 was dismissed and the request for re- investigating the case by Central Bureau of Investigation (CBI) was declined.

(2.) PRECISELY, the facts giving rise to the present petition can be stated thus. Shri Jabbar Singh Bhandari was the General Power of Attorney of H.H. Prem Lata Devi.

(3.) VIDE order dated 20.10.2003, the learned Chief Judicial Magistrate ordered to issue notice to the legal heirs of H.H. Maharaja Rajinder Prakash, namely Maharaja Virender Singh of Chhota Udaipur (Gujarat) and Uday Parkash adopted son of H.H. Maharani Padmini Devi widow of Maharaja Rajinder Prakash to afford an opportunity to file objection to the cancellation report. They put in appearance through their counsel but did not object to it, however, one Dr. Virender Singh and Kanwar Alark Singh through his General Power of Attorney raised the objections. VIDE his objection petition, GPA of Alark Singh requested for C.B.I. inquiry, but his request was declined by the impugned order which is under challenge.