GULAM JILANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties.

(2.) At the instance of respondent No.2, FIR No.73/1989 was registered against the petitioner in Kotwali Police Station, Fatehpur. On 6/11/1996, after investigation of the case, police submitted final report. Thereafter respondent No.2 filed a protest petition. The Magistrate on protest petition, after considering the evidence of the witnesses of inquiry, took cognizance under Ss. 420 and 120B of IPC and directed that the police case will proceed and the learned Public Prosecutor would prosecute the case.

(3.) Both sides challenged the aforesaid order by filing separate revision petitions.