MANIRAJ SINGH Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) The present writ petition is filed against the FIR No. 8/2002 registered at Police Station Taleda and subsequent charge sheet submitted in the Court of Judicial Magistrate, 1st Class, Bundi. By this writ petition, the petitioner prayed for quashing and setting aside the FIR and the order dated 16.10.2002 passed by the Judicial Magistrate 1st Class, Bundi and also asked for direction to consider the application dated 28.9.2002 with the request to record the statement of complainant.

(2.) Having heard learned counsel for the parties and after perusal of contents of the writ petition and contents of the FIR, at this stage. I do not want to interfere in the writ petition filed for quashing and setting aside the FIR No. 8/2002 and order dated 16.10.2002.

(3.) Learned counsel for the parties are agreed that complainant be examined by the Judicial Magistrate 1st Class, Taleda and direction be issued to consider the application moved on behalf of the complainant dated 28.S.2002 for recording her statement.