BRIJ MOHAN Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) THIS misc. petition under Section 482 Cr.P.C. is directed against the order dated 14.08.2012 passed by the learned Additional Sessions Judge(Fast Track) No. 2, Sikar, Headquarter at Srimadhopur (hereinafter referred to as 'the Revisional Court') in Criminal Revision No. 75/2012 (Brij Mohan Vs. State of Rajasthan & Another), whereby the Revisional Court has dismissed the revision petition filed by the petitioner and upheld the order dated 07.06.2012 passed by learned Additional Chief Judicial Magistrate, No. 2, Srimadhopur, District Sikar (hereinafter referred to as 'the Trial Court') in criminal case arising out of First Information Report No. 315/2009 registered at Police Station Thoi, District Sikar by which the Final Report No. 131/2009 has been refused and cognizance for the offences under Sections 447, 427 and 379 IPC has been taken against the petitioner on the basis of Protest Petition filed by the complainant -Respondent No. 2. Heard learned counsel for the petitioner as well as learned Public Prosecutor appearing on behalf of the Respondent No. 1 -State and perused the impugned orders passed by both the Courts below.

(2.) HAVING considered the submissions made by learned counsel for the petitioner as well as learned Public Prosecutor and upon careful perusal of the impugned orders passed by both the Courts below, I find no error or illegality in the impugned orders passed by both the Courts below and the same require no interference by this Court under it's inherent jurisdiction under Section 482 Cr.P.C.