GOPAL BIJORIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition filed under Section 482 of Cr.P.C, the petitioner has prayed to set aside the impugned order dated 21st July, 2009 rendered by the Chief Judicial Magistrate, Baran and Quash the FIR No. 744/2008 of Police Station Kotwali, District Baran.

(2.) Having heard the learned Counsel for the parties and carefully perused the relevant material on record, it is noticed that one FIR No. 715/2008 came to be lodged by the complainant Gopal Bijoriwal in Police Station Kotwali, District Baran for the offences under Sections 279 and 337 of IPC. It is also noticed that pertaining to the same occurrence one Cross FIR No. 744/2008 for the offences under Sections 279 and 337 also came to be lodged on 22nd December, 2008. Having travelled a long through many different Investigating Officers, this case is now being investigated by Mr. A.U. Siddiqui Police Inspector CID (CB) Range Cell, Kota.

(3.) Learned Counsel for the petitioner has impugned order dated 21st July, 2009 whereby the Chief Judicial Magistrate, Baran handed over the case to the Investigating Officer for further investigation.