AJIT SINGH Vs. LAL KANWAR

JUDGEMENT

(1.) This Criminal Misc. Petition has been preferred under Sec. 482 Cr.P.C. praying for the following reliefs:-

(2.) This Criminal Misc. Petition has been preferred against the order, dtd. 25/1/2017, passed by the Special Judge, SC/ST (Prevention of Atrocities Act Cases), Pali, in Criminal Revision No. 89/2015 and against the order, dtd. 17/7/2012, passed by the Addl. C.J.M. (Communal Riots), Pali taking cognizance under Sec. 306 I.P.C. against the accused-petitioner in F.R. No. 37/2011 in Criminal Case No. 283/2013, titled Smt. Lal Kanwar v. Ajit Singh and Anr.

(3.) Brief facts of the case as placed before this Court by the learned counsel for the petitioner are that the respondent filed an F.I.R. on 13/4/2011 at Police Station Kotwali, Pali stating therein that the petitioner and his brother, Kiran Singh has falsely implicated his son in a case, and threatened him and caused him mental agony, and that due to the same, his son committed suicide. And that, upon the receipt of such a complaint, the concerned police authorities registered a case against the petitioner for the offence under Sec. 306 I.P.C. and upon investigation filed a negative Final Report.