VED RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this misc. petition against the order dated 5.12.1997 passed by Additional Chief Judicial Magistrate Hindaun City accepting the Final report and also the order dated 5.3.1999 passed by learned Additional Sessions Judge, Hindaun City dismissing the revision filed by the petitioner against the order of the trial Court and upholding the order of the trial Court.

(2.) The relevant facts of the case in brief are that the petitioner lodged first information report No. 131/1997 at the Police Station Hindaun City. The police after investigation submitted a negative final report (No. 127/1997). The petitioner then filed a protest petition. The trial Court recorded statements of five witnesses including the complainant petitioner. However, the trial Court on the basis of the evidence so recorded ordered that no prima facie case was made out against the accused, therefore, while accepting the final report rejected the protest petition of the petitioner.

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