BHARAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this petition, the petitioner seeks to quash the order of Munsif and Judicial Magistrate 1st Class, Kushalgarh dated 26.4.1983 whereby he has taken cognizance against the petitioner u/s. 228 and 188, I.P.C.

(2.) Mr. Sunil Mehta, learned counsel for the petitioner has submitted that the petitioner has not committed any offence u/s. 188 and 228, I.P.C.

(3.) Mr. V.S. Choudhary, learned Public Prosecutor has opposed the petition and submitted that the petitioners act of making endorsement on standing warrant certainly comes within the purview of Sec. 228 and 188, I.P.C.