GHANSHYAM BRIJWASI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) This misc. petition under section 482 Crimial P.C. is directed against the order dated 20.10.1987 passed by the learned Chief Judicial Magistrate, Banswara in Cr. Complaint No. 843/87 (391/87) under section 500 IPC.

(2.) Mr. Kumbhat, learned counsel for the petitioner pointing out that by the impugned order the learned Magistrate has issued process against six persons, including the petitioner, contended that the allegations in the complaint or the evidence which has come in the statements of the complainant and his witnesses do not disclose that the petitioner has committed an offence under section 500 IPC.

(3.) On the other hand Mr. Trivedi, learned counsel for the respondent No. 2 and the learned P.P. referring to the news item published in Jansatta of 7.10.1987 urged that the impugned order should not be quashed.