BHERU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition under Sec. 482 Cr.P.C. has been filed by the petitioner, aggrieved by the order dtd. 17/1/2024, passed by the learned Sessions Judge, District Rajsamand in Criminal Revision No. 8/2023, which in turn upheld the order dtd. 19/12/2022 passed by the learned Trial Magistrate, Rajsamand. The Trial Court had rejected the protest petition filed by the petitioner and accepted F.R. No. 37/2011 in FIR No. 116/2011 at Police Station Rajnagar, Rajsamand.

(2.) Relevant facts are that the petitioner submitted a Police complaint stating his daughter, major by age, was missing and after searching by the family she remained untraceable. Based on this information, FIR was registered under Ss. 363 and 366 of the IPC. After investigation, the Police submitted a negative report in the matter. The protest petition of the petitioner was rejected by the learned Judicial Magistrate by order dtd. 19/12/2022, and the final report was accepted.

(3.) In the backdrop of the aforesaid narrative as pleaded in the petition, I have heard the learned Counsel for the petitioner.