DEVILAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice for final disposal. Mr. Ashok Upadhyay, learned Public Prosecutor accepts notice on behalf of the State. Learned counsel for the petitioner has supplied a copy of the petition to learned Public Prosecutor.

(2.) With the consent of the learned counsel for the parties, the matter is finally heard and is being decided at the admission stage.

(3.) By the instant miscellaneous petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short the Code' hereinafter), the petitioner has challenged the order dated 16.12.2006 passed by the Additional Chief Judicial Magistrate, Dhariawad District Udaipur (for short 'the trial Court' hereinafter) whereby the complaint filed by the petitioner-complainant for the offences under Sections 302/34 and 201 I.P.C. against the accused persons named in the complaint, was dismissed