Rajasthan High Court - Jaipur
Bhagwati Lal vs State on 9 April, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR O R D E R S.B. Criminal Misc. Petition No. 1537/2007 (Bhagwati Lal Versus State of Rajasthan) Date of Order :: 9th April, 2012 HON'BLE MR. JUSTICE RAGHUVENDRA S. RATHORE Mr. V.S. Chouhan, counsel for the petitioner Mr. Amit Punia, Public Prosecutor for the State of Rajasthan BY THE COURT:
This Misc. Petition has been filed against the order dated 12th May, 2003 passed by the learned trial court, whereby he allowed the application under Section 319 CrPC and taken cognizance against the petitioner Bhagwati Lal. Being aggrieved of the said order, the accused petitioner preferred revision petition but without any success as the same came to be dismissed by learned Additional Sessions Judge (Fast Track) No.2, Karauli on 13th July, 2007.
2. On perusal of the orders passed by the learned courts below, particularly that of the learned trial court, as given out in para no. 6 of its order, it clearly revealed that the prosecution witnesses had deposed against the present accused petitioner. However, so far as the other persons namely Wali and Veena are concerned, the learned trial court has declined to take cognizance against them because of insufficient evidence on record for proceeding against them in the present matter.
3. After having carefully considered the facts of the case as well as the orders passed by the courts below, I do not find any just reason to interfere in the same in exercise of the inherent powers of this court.
4. Consequently, this misc. petition is dismissed.
5. The record of the trial court be sent back forthwith.
(RAGHUVENDRA S. RATHORE),J.
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