UPENDRA SINGH SOLANKI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor for non-petitioner No. 1. Now appeared on behalf of non-Petitioners Nos. 2 to 5.

(2.) This petition under Section 482 of the Criminal Procedure Code is directed against the order dated 9-5-1994 passed by the learned Munsif and Judicial Magistrate, Bilara in Cr. Original Case No. 68 of 1994, State v. Paras Ram and others. By the aforesaid order the learned Judicial Magistrate discharged the respondents Nos. 2 to 5 of the offences punishable under Sections 147, 148, 332, 353, 427, 365/149 of the Indian Penal Code and directed that charges be framed against the accused persons under Sections 323 and 342 of the Indian Penal Code.

(3.) A revision petition was filed by the petitioner against the aforesaid order of the learned Magistrate, in the Court of District and Sessions Judge Jodhpur. That revision petition was dismissed by the learned Addl. District and Sessions Judge, Jodhpur