KAMRU KHAN Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) By the instant criminal misc. petition under section 482 Crimial P.C., the petitioner has challenged the order dated 8.2.2005 passed by the Judicial Magistrate, Sojat City (for short the trial court' hereinafter) whereby the trial court accepted the negative final report submitted by the police and dismissed the protest petition filed by the petitioner.

(2.) I have heard learned counsel for the parties. Carefully gone through the order impugned as also the record of the trial court.

(3.) From perusal of the order impugned, it appears that the matter was investigated again and again by the police and after investigation, the police came to the conclusion that there had no such occurrence as alleged by the petitioner in the first information report. Thereafter, the petitioner filed a protest petition, however, he did not lead any evidence. The trial court, on considering the statements of the witnesses recorded by the police under section 161 Crimial P.C. and other material placed on record, came to the conclusion that there is no reason to disagree with the conclusion arrived at by the police and accordingly accepted the negative final report and dismissed the protest petition.