JASPAL KAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Public Prosecutor.

(2.) I have perused the orders passed by the learned Additional Sessions Judge and the order passed by the learned Additional Chief Judicial Magistrate. It appears that the petitioner Smt. Jaspal Kaur filed a complaint in the Court of learned Additional Chief Judicial Magistrate against Malkiat Singh and others alleging the commission of offences under Sections 120-B, 420, 467, 468 and 471-A of the Indian Penal Code. The complaint was sent to the Police under Section 156(3) of the Criminal Procedure Code for investigation.

(3.) THE petitioner Smt. Jaspal Kaur filed a revision petition against the order dated 28th July, 1995 passed by the learned Additional Chief Judicial Magistrate. The revision petition was transferred to the Court of learned Additional Sessions Judge No. 2, Sri Ganganagar and the same was decided on 11th March, 1997. The learned Additional Sessions Judge after hearing the parties came to the conclusion that the order passed by the learned Additional Chief Judicial Magistrate did not suffer from any infirmity. He, therefore, dismissed the revision petition.