Rajasthan High Court - Jodhpur
Rajveer Singh vs State & Anr on 11 August, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3176 / 2016
Rajveer Singh S/o Shri Karni Singh Rajput, Ambasar, Tehsil and
Distt. Bikaner.
----Petitioner
Versus
1. The State of Rajasthan
2. Yashoda W/o Shri Rameshwar Lal Brahmin, Ambasar, Tehsil and
Distt. Bikaner.
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Sanjay Mathur.
For Respondent(s) : Mr. MS Panwar PP for the State.
Mr. Kaushal Gautam.
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 11/08/2017
1. The petitioner has preferred this misc. petition under Section 482 of Cr.P.C. against the order dated 8.09.2016 passed by Additional Sessions Judge No.1, Bikaner, in Criminal Revision No.8/2016, whereby the learned Judge has upheld the order dated 13.01.2016 passed by the Additional Chief Judicial Magistrate No.4, Bikaner in Case No.90/2015 in respect of FIR No.18/2015, FR No.53/2015 Police Station, Deshnokh, District Bikaner.
2. The matter was pertaining to Election of Sarpanch and certain false information was filed on the basis of forged documents.
3. Learned Public Prosecutor has stated that the District Education Officer conducted the enquiry and the allegations have (2 of 2) [CRLMP-3176/2016] not been found to be correct. Such facts are also recorded by the learned courts below, which have passed reasoned orders. The order passed by the learned court below does not call for any interference at this stage. Hence, the petition is dismissed.
(DR. PUSHPENDRA SINGH BHATI)J. ck