BHANWAR LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition lays challenge to proceedings pending before the Sessions Judge, Sirohi pursuant to a complaint filed by the Station House Officer, Sheoganj.

(2.) Precisely narrated, the facts relevant for the present purposes are that the petitioner filed a complaint under Sec. 156(3) of the Code of Criminal Procedure (hereinafter referred to as 'the Code') alleging offences under Sec. 302 of the Indian Penal Code (hereinafter referred to as 'IPC') against the accused persons.

(3.) On conclusion of the investigation, the Investigating Officer found the allegation/accusation to be false and thus, a complaint alleging petitioner to have committed offence under Sec. 211 of the IPC was filed by the Station House Officer, Sheoganj.