SOMESHWAR SHASTRI Vs. RAJENDRA PRASAD

JUDGEMENT

(1.) THIS revision petition has been preferred against the order of dismissal recorded by the Chief Judicial Magistrate, Ara, in Complaint Case No.82(C)/93.

(2.) THE petitioner filed the complaint on 15.3.1993 after being released from custady on bail in connection with Ara Police Station Case No.45 of 1993.

(3.) AFTER consideration of the statements recorded during the course of enquiry under Section 202 the learned Chief Judicial Magistrate came to the opinion that as the accused persons are the Government servants definitely for the purpose of cognizance Section 197 Cr.P.C. ought to have been complied with regarding prior