DHARAMVEER Vs. STATE

JUDGEMENT

(1.) Heard.

(2.) A case under Sections 147, 149, 30 and 404 of the Indian Penal Code, was registered vide the FIR No. 69/93, at Police Station - Tijara, District - Alwar, against the petitioners and some other co-accused; one of them being Shri Bahadur Singh (the approver). After the investigation of (he case, the chalian was filed by the police in the court of the learned Judicial Magistrate - Tijara, District -Alwar, and prior thereto, Shri Bahadur Singh had been made the approver. The learned Magistrate took cognizance of the offences and committed the case for being tried in the Court of Session. The petitioner moved an application before the learned Additional Sessions Judge, Kishangarhbas (Alwar), stating that the statement of the approver not having been recorded before 'he case was committed, the committal- order was illegal, and prayed that the same be quashed. His application having been rejected, the petitioner has approached this Court by filing this petition.

(3.) I have heard Shri R.K, Yadav for the petitioner, Shri N.L. Pareek, the learned Public Prosecutor for the State and Shri Manu Bhargava for the complainant Mst. Bakhtawari Devi.