CHAMPALAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the orders impugned.

(2.) The present revision petition has been filed by the petitioner-complainant challenging the order dated 24.06.2008 passed by the learned Addl. Sessions Judge, Sojat, Distt. Pali, whereby, the learned Addl. Sessions Judge, Sojat, Distt. Pali has allowed the revision petition filed by the respondents Nos. 2 to 8 and set aside the order dated 21.09.2006 passed by the learned Addl. Chief Judicial Magistrate, Sojat, Distt. Pali, whereby, the learned Addl. Chief Judicial Magistrate, Sojat, Distt. Pali had taken cognizance against the respondents for offences under Sections 147, 323, 341 and 354 IPC on the basis of a complaint filed by the present petitioner.

(3.) Assailing the order of the learned revisional court, learned counsel for the petitioner submits that the petitioner-complainant was a necessary party in the revision petition and the learned revisional court has allowed the revision petition filed by the accused persons without providing opportunity of being heard to the present petitioner. Thus, the order of the learned revisional court is patently illegal.