HARSUKH LAL Vs. RAMSWAROOP MAN @ R.S. MAAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant misc. petition has been filed on behalf of the petitioner/complainant challenging the order dated 5.8.2011 passed by the learned Additional Sessions Judge (FT) No.2, Jodhpur in Criminal Revision No.18/2010 affirming the order dated 17.9.2009 passed by the learned Judicial Magistrate No.3, Jodhpur whereby the learned Magistrate dismissed the protest petition filed by the petitioner in relation to F.R. No.121/2008 arising out of F.I.R. No.110/2008 of P.S. Sadar Kotwali, Jodhpur.

(3.) Succinctly stated the facts of the case are that the petitioner filed a complaint in the Court of learned Judicial Magistrate No.3, Jodhpur which was forwarded to the police for investigation. On the basis of complaint, FIR No.110/2008 was registered for the offences under Sections 420 and 409 IPC.