ANIL JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Impugned order in both the petitions is common i.e. order dtd. 5/4/2021 passed by District & Sessions Judge, Karauli in Criminal Revision No. 3/2021 whereby and whereunder revision has been partly allowed and the order dtd. 29/1/2021 passed by Chief Judicial Magistrate, Karauli, taking cognizance of offences under Ss. 420, 467, 468, 471 and 120-B of Indian Penal Code (hereinafter referred to as Rs.IPC') on the protest petition filed by the complainant against the negative final report submitted by the Police in connection with FIR No. 404/2018 registered at Police Station, Karauli, has been interfered with by the Revisional Court in the manner that:-

(2.) S.B. Criminal Revision Petition No. 555/2021 titled as Anil Jain Vs. State of Rajasthan & Ors., has been led by the complainant, challenging the order dtd. 5/4/2021 to the extent of quashing the cognizance against accused Mahendra Singh under offences under Ss. 467, 468, 471 and 120-B of IPC as also against rejection of his criminal complaint (protest petition) against five women accused named herein-above and seeking to restore the order of cognizance dtd. 29/1/2021 as also summoning the accused presence through non-bailable warrants.

(3.) S.B. Criminal Miscellaneous Petition No. 3821/2021 titled as Mahendra Singh Vs. State of Rajasthan & Anr., has been led by accused Mahendra Singh, challenging the order dtd. 5/4/2021 to the extent of affirming the order of cognizance dtd. 29/1/2021 of taking cognizance for offence under Sec. 420 of IPC against him and seeking to quash the order of cognizance dtd. 29/1/2021 in toto.