KRISHAN JOSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Head Note of the petition herein reads as under:

(2.) A perusal of the above clearly reveals that the FIR was registered on 2/2/2024 i.e. prior to coming into force of The Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) with effect from 1/7/2024.

(3.) In the premise, in view of the savings clause contained under Sec. 531(2)(a) of the BNSS, the petition ought to have been filed under the old corresponding Sec. 482 of Criminal Procedure Code, 1973, (Cr.P.C.), and not under Sec. 528 of the new Code (BNSS).