GULAB RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS miscellaneous petition is directed against the order dated March 31, 1987, passed by the Addl Sessions Judge, Bali, in Criminal Revisions No. 24/85 and 25/85, arising out of the order dated February 15, 1982, passed by the Munsif and Judicial Magistrate Bali.

(2.) BRIEFLY Stated, the facts of the case are that the Non - Petitioner No. 2 Sardar Mal lodged a first information report at the Police Station, Bali, against the petitioners and the police, after necessary investigation, presented a final report, which was accepted by the Munsif and Judicial Magistrate, Bali, on November 1981. Before the acceptance of the final report, a protest petition was already filed by the complainant on July 25, 1971, but while accepting the final report, that protest petition was not considered. The learned Magistrate, thereafter, on the protest petition, took the cognizance against the present petitioners. The petitioners, being aggrieved with the order passed by the Judicial Magistrate dated March 25, 1982, taking cognizance against the petitioners filed a revision petition before the learned Additional Sessions Judge, Bali, and the learned Additional Sessions Judge, by his order dated March 31, 1987, dismissed the revision petition filed by the petitioner. It is against this order that the present petition Under Section 482, Cr.P.C. has been filed.

(3.) I have considered the rival submissions and have also looked into the record of the case. Of course, it has been mentioned that the final report is there, but the order does not show that that report was considered. It has only been mentioned in the order that the report was called, but whether that report was considered or not is not clear. In this view of the matter, I am of the opinion, that the consideration of the report and the record of the case where..for the trial Court before taking cognizance. It is necessary for the trial court to consider the evidence on record in the suspected circumstance, if any, and then to form an opinion. In the present case the order taking cognizance does not show that the learned Judicial Magistrate before issuing the process has taken into consideration the final report as the report..such the order passed by the trial Court taking cognizance is, therefore, liable to be set -aside and so also the order in Revision passed by the learned Sessions Judge, Bali, deserves to be quashed.