Rajasthan High Court - Jodhpur
Chawali vs State & Ors on 11 August, 2011
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
!! 1 !!
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
:ORDER:
S.B. CRIMINAL MISC. PETITION NO.893/2009 (Chawali Vs. State of Rajasthan & Ors.) Date of Order :: 11.08.2011 PRESENT HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS None present for the petitioner. Mr. A.R. Nikub, Public Prosecutor.
--------
This misc. petition under Section 482 Cr.P.C. was filed on 25.05.2009. For the first time, it was listed in the Court on 29.06.2009. On that date, nobody appeared on behalf of petitioner. Thereafter, time and again on 14.10.2009, 29.10.2009 and 20.12.2010 when matter was listed in the Court, nobody appeared on behalf of petitioner, which is, evident from the order-sheets.
In this misc. petition filed under Section 482 Cr.P.C., the petitioner has challenged the order dated 03.11.2007 passed by the Judicial Magistrate, Anoopgarh; whereby, the learned Magistrate refused to take cognizance against respondents No.2 to 6.
I have perused the order impugned, so also, the order of revisional court, whereby, the order of learned Magistrate was upheld.
In my opinion, after taking into consideration the entire evidence on record, learned trial court refused to take cognizance against respondents No.2 to 6 for offences under Sections 420, 406, 468, 467, 469, 471 and 120-B IPC.
!! 2 !! In this view of the matter, I am not inclined to interfere in the concurrent findings given by both the courts below. Hence, this misc. petition filed under Section 482 Cr.P.C. is hereby dismissed.
(GOPAL KRISHAN VYAS), J.
AKC/-
M/14