RAJENDRA KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In this case learned Civil Judge (Junior Division) and Judicial Magistrate, First Class No. 14, Jaipur City, Jaipur by order dated 15.10.2001 accepted the negative Final Report submitted by the Jhotwada police station in FIR No. 349/2000 under Section 453 IPC and dismissed the protest petition submitted by the respondent No. 2 Ratni Devi. The respondent No. 2 preferred a revision against the above order of learned Magistrate. By order dated 19.07.2002 Special Court (Counterfeit Currency Cases), Jaipur City, Jaipur allowed the revision (36/2002), set aside the order of learned Magistrate dated 15.10.2001 and ordered to take cognizance against the petitioner of the offence under Section 453 IPC. Aggrieved, the petitioner has filed this misc. petition.

(2.) Heard learned counsel for the petitioner, learned Public Prosecutor and learned counsel for the respondent No. 2.

(3.) Learned counsel for the respondent No. 2 does not oppose this petition as according to him a compromise has been reached between the parties.