GURUDAYAL Vs. STATE OF RAJASTHAN THROUGH PUBLIC PROSECUTOR

JUDGEMENT

(1.) This is a criminal misc. petition under Sec. 482 Crimial P.C. against the order dated 28.5.2011 passed by learned Sessions Judge, Jhunjhunu (for short the learned revisional court) in criminal revision pet. No. 224/09 by which the revision petition was dismissed and the order dated 14.7.2009 passed by learned Judicial Magistrate, 1st Class, Khetri (for short the learned trial court) in criminal case No. 256/09 was affirmed.

(2.) Learned counsel for the petitioner submits that both the learned courts below while passing the impugned orders have not taken into consideration the objections which the petitioner has raised through this petition. Thus, the impugned orders passed by the learned courts below be quashed and set aside and the matter be remanded to the learned trial court with the direction to decide afresh in the light of afore-mentioned submissions.

(3.) Learned PP has opposed the aforesaid submissions.