MEJAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present miscellaneous criminal petition is preferred by the accused petitioner Mejar Singh for quashing the criminal proceedings in Cr. Case No. 306/63 pending before the Court of Judicial Magistrate, Sikar.

(2.) The FIR was lodged against the petitioner for the offence punishable under Sections 420, 468, 406 and 109, Indian Penal Code registered against him vide FIR No. 73/62 at Police Station, Kotwali, Sikar, and charge-sheet was submitted before the Court of Judicial Magistrate, Sikar.

(3.) The trial was commenced in the criminal case No. 306/63 and some persons namely Rani Chandra, Mangta Ram, Ram Chandra and Desh Ram were charge-sheeted and were convicted on 31.8.67 and a fine of Rs. 1,000.00 was imposed on them but a person whose name, father's name and village's name were quite identical and similar to that person was absconding whose name is also Major Singh. A standing warrant of Major Singh was issued and now in the year 2000, the local police of Punjab State came to arrest the petitioner in the aforesaid case. Immediately thereafter, the petitioner approached before the Court of Sessions Judge, Sikar and applied for anticipatory bail which was granted on 31.8.2000.