RUPDEO SINGH Vs. NATHA SINGH

JUDGEMENT

(1.) This application in revision is against the order of the Sub-divisional Magistrate, Aurangabad, dated the 14th September, 1968, dropping a proceeding under Section 107 of the Code of Criminal Procedure against the opposite parties.

(2.) On a report of the Deo Police for action under Section 107 of the Code of Criminal Procedure against the opposite parties, the learned Sub-divisional Magistrate passed the following order on the 21st August, 1968:

(3.) The main point urged before me is one of law. Mr. Gorakh Singh appearing for the petitioner has submitted that after passing the order under Section 107 of the Code of Criminal Procedure, the Magistrate has no jurisdiction to drop the proceeding unless the stage of Section 119 of the Code reaches. The argument raises question of considerable importance. Section 119 of the Code reads as follows: