Rajasthan High Court - Jodhpur
Amit Tak vs State & Ors on 19 July, 2016
S.B. CRIMINAL REVISION PETITION NO.402/2016
(Amit Tak Vs. State of Rajasthan & Ors.)
(1)
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
ORDER
IN
S.B. CRIMINAL REVISION PETITION NO.402/2016
(Amit Tak Vs. State of Rajasthan & Ors.)
Date of Order : 19.07.2016
HON'BLE MR. JUSTICE GOVERDHAN BARDHAR
Mr. M.K. Garg, for the petitioner.
Mr. L.R. Upadhyay, Public Prosecutor.
BY THE COURT
For the reasons stated in the application No.107/2016 filed under Section 5 of the Limitation Act, the delay in filing the revision petition is condoned. The application stands allowed.
This revision petition has been filed against the order dated 06.01.2016, passed by the learned Additional District Judge No.2, Udaipur whereby he has set aside the order dated 06.02.2014, passed by the Judicial Magistrate No.2, South Udaipur taking cognizance against the accused-respondents for offences under Sections 148, 324/149, 323/149 IPC and remanded the matter back to the Judicial Magistrate No.2 for afresh decision.
Counsel for the petitioner has argued that the learned Additional Sessions Judge No.2 by his order dated 06.01.2016 has allowed the revision filed by the accused-respondents and remanded the matter back to the Judicial Magistrate No.2 for afresh decision. The finding of the learned Additional Sessions Judge No.2 is erroneous and deserves to be quashed and set aside.
S.B. CRIMINAL REVISION PETITION NO.402/2016 (Amit Tak Vs. State of Rajasthan & Ors.) (2) I have heard the counsel for the petitioner and perused the impugned order dated 06.01.2016, passed by the learned Additional Sessions Judge No.2, Udaipur.
The learned Additional Sessions Judge No.2, Udaipur has passed the following order :
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(एफ.आई आर. खय 22/2013) पभल
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2006 (1) Cr.L.R.
(Raj) 489 Bhagwan Sahai Khandelwal & Ors. Vs. State of Rajasthan & Anr. 2013 (3) Cr.L.R. (Raj) 1280 Ajaipal Vs. State of Rajasthan मA पयतप हदत मतK क पररपकय मA व चध अनरप आदश S.B. CRIMINAL REVISION PETITION NO.402/2016 (Amit Tak Vs. State of Rajasthan & Ors.) (3) I do not find any illegality or perversity in the impugned order dated 06.01.2016. However, the learned Judicial Magistrate No.2 shall decide the matter independently without being prejudiced by the observations made by the learned Additional Sessions Judge No.2, Udaipur.
The revision petition stands disposed of accordingly.
(GOVERDHAN BARDHAR),J.
MS/-29