GOVIND SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner herein is challenging the orders dtd. 3/8/2019 passed by the learned Additional Sessions Judge, Jaitaran, District Pali, whereby the revision petition of the petitioner was dismissed, which was filed against the order dtd. 20/6/2016 passed by the learned Judicial Magistrate, Bar, District Pali, in Case No. 810/2016, vide which, the learned Trial Court while taking cognizance of the offences summoned the petitioner on the complaint filed by the SHO, Raipur under Sec. 182/211 IPC.

(2.) Brief facts of the case are that earlier petitioner/Govind Singh filed a private complaint dtd. 8/10/2015, before the learned Judicial Magistrate, Bar, under Ss. 341, 323, 209, 452 and 380 IPC against one Ajay Singh and the Court acting upon the same sent the matter to the police under Sec. 156(3) Cr.P.C. The SHO, Raipur in pursuance thereto registered FIR 6/2016 but during investigation found the complaint to be false and had submitted negative FR before the Trial Court. Thereafter, the SHO, Raipur, filed complaint under Sec. 182/211 IPC before the learned court against the petitioner. Vide order dated order dtd. 20/6/2016 the learned Judicial Magistrate took cognizance of the offences ascribed to the petitioner and summoned him. Feeling aggrieved, the petitioner approached the learned revision court. However, the learned Revisional court who, vide its impugned order dtd. 3/8/2019, rejected the revision petition and affirmed the order of the Trial Court. Hence, this petition.

(3.) In the aforesaid backdrop, I have heard learned Counsel for the petitioner as well as learned Public Prosecutor and have perused the orders impugned.