DEVENDRA SINGH Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) This petition has been filed against the order dated 8.7.2009 whereby the application of the petitioner for taking cognizance against the accused-respondent has been rejected and the order has been confirmed by the revisional Court.

(2.) The brief facts of the case are that the present petitioner lodged an F.I.R. at Police Station Keshrisinghpur against Surjeet Singh and others and the same was registered as F.I.R. No. 113/2008. The F.I.R. was registered and statement of the petitioner was recorded in the Government Hospital and all the details of the incident have been narrated in the said statement. After investigation, the police submitted a negative report on which a protest petition was filed by the present petitioner and the trial Court examined the present petitioner and two eye-witnesses Darshan Singh and Devendra Singh and after hearing the matter, the trial Court has accepted the negative report. The present petitioner filed revision petition, which too was dismissed.

(3.) Heard learned counsel for the petitioner, learned Public Prosecutor and the learned counsel for the respondent and perused the impugned order.