ANOP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the order dated 6.9.2011 passed by learned Addl. Sessions Judge, Didwana whereby the revisional court has quashed the order of the trial court who has directed the investigation on certain points.

(2.) The short facts of the case are that the present petitioner has filed a complaint before the Judicial Magistrate. After investigation a final negative report has been filed. The present petitioner filed a protest petition before the court below and the court below has directed to investigate the matter in the light of certain points contained in the order. Aggrieved with the order, non-petitioner filed a revision petition and the court below has stated that the Magistrate cannot direct investigation in a specified manner. Hence this revision.

(3.) The contentions of the present petitioner in the petition are that the revisional court has not appreciated the seriousness of the case as murder has been committed and the police has filed a negative final report and for proper investigation, it was necessary to formulate some points and the revisional court has lightly interfered in the reasoned order. Hence the present petition should be allowed and the order of the trial court should be restored.