SARJODHAN SINGH Vs. STATE OF RAJASTHAN (RAJASTHAN)

JUDGEMENT

(1.) This criminal miscellaneous petition under Sec. 482. Cr. P.C. has been filed by one of the accused-persons Sarjodhan Singh against the judgment dtd. 10/4/2003, by which the learned Additional District and Sessions Judge, Sangaria dismissed the revision petition filed by the accused-petitioner and upheld the order dtd. 12/6/2001 passed by the Additional Chief Judicial Magistrate, Sangaria, by which cognizance for the offences under Sec. 468, 471 and 120-B, Indian Penal Code was taken against the accused-petitioner, be quashed and set aside.

(2.) It arises in the following circumstances:

(3.) The learned Magistrate after holding an enquiry through order dtd. 10/4/2001 came to the conclusion that prima facie a case for taking cognizance for the offences under Sec. 420, 465. 469 and 471, Indian Penal Code was found only against one accused Dr. Ramesh Kumar and not against the other accused-persons.