MITHYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) A typical case of utter ignorance of law resulting in abuse of process of court and consequential harassment to the litigants, has come to limelight, by this miscellaneous petition of 15 Meenas belonging to Schedule Tribes of Police Station, Gadmor District Sawai Madhopur of Rajasthan.

(2.) At the stage of admission itself I have heard the learned counsel for the petitioners and the learned Deputy Government Advocate S.N. Kumawat in respect of the new dimensions of validity of continuation of S.107, Cr. P.C. proceedings after expiry of notice period of 6 months, issued under section 111, Cr. P.C.

(3.) The precise point relating to above which I propose to decide by this miscellaneous petition under section 482, Cr. P.C. would govern and be a direction to all the Magistrates of Rajasthan, relating to the proceedings under Sections 107 to 116, Cr. P.C.