RIKHAB DAS Vs. MANAK CHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(2.) A perusal of the order dated 1-8-1991 passed by the Munsif and Judicial Magistrate, Barmer shows that on 31-7-1984 a complaint was filed against Rikhab Das alleging the commission of offences under Sections 417, 419, 420, 465 and 468 of the Indian Penal Code. The Chief Judicial Magistrate, Barmer, before whom the above mentioned complaint was filed, forwarded the complaint to the Station House Officer of the Police Station Kotwali, Barmer, under Section 156(3) of the Criminal Procedure Code.

(3.) On the basis of the abovementioned complaint the police registered the FIR No. 204 of 1984. After investigation a final report was submitted on 4-10-1984. The final report was accepted by the Chief Judicial Magistrate on 13-10-1984 but the order accepting the final report was passed without issuing notice to the complaint.