GANGA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 16. 10. 1999 passed by the learned Additional Sessions Judge No. 2, Sri Ganganagar camp Suratgarh in Criminal Revision No. 36/98 by which he accepted the revision filed by respondent No. 2 to 10 and set aside the order dated 10. 11. 98 passed by the learned additional Chief Judicial Magistrate, Suratgarh in FR No. 326/97 pertaining to FIR No. 521/97 by which the learned Magistrate took cognizance against respondents No. 2 to 10 on FR No. 326/97 pertaining to FIR No. 521/97 for offence under Sections 148, and 302 read with Sec. 149 I. P. C.

(2.) IT arises in the following circumstances: i) For murder do Gorkha Ram (hereinafter referred to as the deceased), a report was lodged by the present petitioner against respondents No. 2 to 10 in the Police Station Suratgarh on 13. 10. 97 stating that respondents No. 2 to 10 had committed murder of the deceased and that report was registered as FIR No. 521/97 for offence under Sec. 302 I. P. C. etc. For murder of the same deceased respondents also lodged a report in the same police station against the present petitioner and some other and that report was registered as FIR No. 522/97. ii) The police after usual investigation came to the conclusion that the report which was lodged by the present petitioner was found false and police submitted FR No. 326/97, but police submitted challan in FIR No. 522/97 which was lodged by present respondents against the present petitioner Ganga Ram, Jagsir Singh and Nand Ram for committing offence under Sections 302 I. P. C. , 307 I. P. C. etc.

(3.) ON the other hand, the learned counsel for the respondents submits that the judgment passed by the learned Revisional Court does not suffer from any infirmity or irregularity, therefore, this revision petition is liable to be dismissed.