KARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By these criminal miscellaneous petitions, criminal proceedings pursuant to complaint registered as Complaint No. 185/2006 have been challenged.

(2.) In Criminal Miscellaneous Petition No. 107/2007, order dated 18.11.2006 has been challenged by which cognizance of offence was taken.

(3.) These two criminal miscellaneous petitions disclose many grounds to challenge criminal proceedings so as the order of cognizance dated 18.11.2006. Learned Counsel for petitioners restricted his argument only on one ground specifically raised in Criminal Miscellaneous Petition No. 2403/2006 with liberty to raise other grounds at other appropriate stage. In Ground - F of aforesaid petition, it is pleaded that without taking cognizance of offence, statements of complainant were recorded under Section 200 of the Code of Criminal Procedure (for short, 'the Cr.P.C.').