CHIMAN LAL Vs. DATAR SINGH

JUDGEMENT

(1.) ORDER :- Heard the learned counsel for the petitioner and the learned counsel for the non-Petitioners Nos. 1 to 5.

(2.) This petition under Section 482 of the Criminal Procedure Code is directed against the order dated 8th August, 94, passed by learned Additional Chief Judicial Magistrate No. 3 Jodhpur in Sessions Case No. 7/94 and the order passed on 5th June, 95 by the learned Additional Sessions. Judge (Special Judge, S.C./S.T. Cases) Jodhpur in Criminal Revision No. 21/95.

(3.) The learned Additional Chief Judicial Magistrate by his order dated 8th August, 1994 dismissed the complaint filed by the petitioner under Section 203 of the Criminal Procedure Code and the learned Special Judge (S.C./S.T. Cases) by his order dated 5th June, 1995 dismissed the revision petition filed by the petitioner against the order of the learned Additional Chief Judicial Magistrate No. 3, Jodhpur.