BABURAM PRAJAPAT Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) ORDER These four petitions under Section 482 Cr.P.C., 1973 preferred by the petitioner Babu Lal originate from four separate complaints filed by the petitioner against the respondents herein in the court of learned CJM, Pali for various offences.

(2.) The complaints filed by the petitioner were dismissed by the trial court and the revisions filed against such dismissal too were rejected by the learned Sessions Judge, Pali as per the following details:- <FRM>JUDGEMENT_506_LAWS(RAJ)1_2018_1.html</FRM>

(3.) All the matters involve common questions of facts and law and are hence being decided together by this single order. It may be mentioned here that the petitioner has entangled the respondents in various similar complaints in the courts at Jaisalmer and Jodhpur as well. The complaints filed by the petitioner against the respondents at Jaisalmer also met with the same fate of dismissal and the misc. petitions being S.B.Cr.Misc. Petition Nos.770/2012, 771/2012, 772/2012 and 1546/2011 filed by the petitioner in relation to those complaints, stand rejected by this Court vide different orders passed on 14.2.2014. The trial court was seized of four private complaints filed by the petitioner complainant by quoting section 190(1)(c) Cr.P.C., 1973