SAJJAN SINGH Vs. STATE OF RAJASTAN

JUDGEMENT

(1.) THE petition is directed against the order of the learned Magistrate by which the Substance of accusation under Sections 341 and 427 IPC has been read over to the accused petitioners. From the perusal of the record, if appears that the incident redates to year 1977 and more that 12 years have already passed. It has also been brought to may notice that civil litigation about the property in question about the property in question is also pending between them.

(2.) LOOKING to the nature of the accusation, the fact that the matter is of the year 1977 and more than 12 years have already passed since then and Civil litigation is pending between the parties about the property in question, I am of the view that continuation of criminal proceedings against the petitioners in such a ppelly matter will amount the an abuse of the process of the court and it is in the interest of justice to quash these proceedings.