HARISH MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS miscellaneous petition is directed against the order dated January 19, 1990, passed by Munsif and Judicial Magistrate, Makrana, by which the learned Magistrate took cognizance against the petitioners for the offences under secs. 147, 323, 342 and 504 I. P. C.

(2.) COMPLAINANT Rekha Ram filed a complaint against the petitioner and Badan Singh, Salig Ram. Gumana Ram, Pratapsingh and Devisingh under secs. 147, 323, 342 and 504 I. P. C. in the Court of Munsif and Judicial Magistrate, Makrana on April 15, 1988. In the complaint, various allegations were made against the petitioner as well as the other accused-persons. The learned Magistrate, after submissions of the complaint, recorded the statements of Rekha Ram, Rajendra Singh, Ganpat Ram, Girdhari Ram, Kheta Ram, Balu Ram, Modu Ram, Ramesh, Ramu Ram, Lalu Ram, Parmanand and Khinwa Ram under secs. 200 And 202 Cr. P. C. After recording the evidence and perusing the same, the learned Magistrate, by his order dated January 19, 1990, took cognizance against the petitioners and the other co-accused under secs. 147, 323, 342 and 504 I. P. C. It is against this order that the present petition has been filed under sec. 482, Cr. P. C.