MOHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal miscellaneous petitions are directed against order dated 5.1.11 of Additional Sessions Judge (FT), Balotra headquarter Barmer, whereby revision petitions preferred by the petitioners assailing the order dated 15.4.10 passed by the Judicial Magistrate, Barmer taking cognizance against the petitioner-Mohanlal for offences u/ss. 376, 342 IPC and against the petitioner-Palu Devi for offences u/ss 376/109, 342 IPC, stand dismissed.

(2.) The relevant facts in nutshell are that the complainant-Bagta Ram submitted a written report before Superintendent of Police, Barmer with the allegations that his grant daughter, student of class X studying in Government Secondary School, Ranasar was restrained by Palu Devi, a para teacher, in the class room after the school hours and thereafter, the petitioner-Mohan Lal, a teacher came in the room, Palu Devi bolted the door from the outside and Mohan Lal tried to commit rape on her.

(3.) The written report submitted as aforesaid, was referred by the Superintendent of Police to the SHO, Police Station, Dhorimana with the directions to register the case and take necessary action.