LAL CHAND Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) By this revision petition challenge has been made against the impugned judgment dated 14.3.2001 passed by the learned Additional Chief Judicial Magistrate, Kishangarh Bas, Distt. Alwar in Criminal Case No. 191/1999 whereby protest petition filed by the petitioner for taking cognizance under Sections 420, 467, 468 and 120-8 I.P.C. has been declined.

(2.) After hearing the learned counsel for the petitioner as well as on the learned Public Prosecutor for the State and also on perusal of the order passed by the learned trial Court, I find that the trial Court has assigned reasons. It appears that matter is quite old and it is pending before the Court since long time.

(3.) There does not appear any substance in this petition. The dispute is in relation to agricultural land being of civil nature, therefore, I find no merit in this revision petition and the same is liable to be dismissed. Consequently, the present miscellaneous revision petition stands dismissed. Petition dismissed.