RAJENDRA SINGH CHAUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 21.2.2007 passed by learned Additional District and Sessions Judge (Fast Track) No. 2, Sikar Camp Srimadhopur in Criminal Revision No. 32/2003 whereby the learned Court allowed the revision petition, set aside the order dated 5.4.2003 passed by Judicial Magistrate, Srimadhopur and took cognizance under Sections 323, 341 and 504 of I.P.C. against the petitioner.

(2.) The brief facts of the case are that the petitioner (Rajendra Singh Chauhan) is in Government service and he was working as Junior Engineer in Agriculture Marketing Board, Srimadhopur and the complainant-non-petitioner No. 2 Rajendra Prasad Mahant is son of the then Chairman of Municipal Board, Srimadhopur. On 2.11.2001, the road construction work in Town Srimadhopur was in progress and the petitioner, who was supervising the road construction work, was giving some instructions to the contractor as well as labourers and at that time the complainant Rajendra Prasad without any cause and justification using the abusive language took marpeet with the petitioner. Regarding the said incidence, the petitioner lodged a F.1.R. against the non-petitioner No. 2 Rajendra Prasad Mehant.

(3.) The non-petitioner No. 2, Rajendra Prasad Mehant to save himself in the F.I.R. lodged by the petitioner also lodged a F.I.R. against the petitioner.