Nisha Gupta, J. - (1.) - The aforesaid petition has been filed against the order dated 12.4.2002, passed by Additional Sessions Judge Dausa, in Cr. Revision Petition No. 18/2002, whereby revision petition was dismissed affirming the order dated 30.10.2001, passed by Judicial Magistrate Dausa, whereby application filed by Public Prosecutor under Section 321 Cr.P.C. was dismissed.
(2.) Heard learned for the parties, and perused the material available on record.
(3.) The main contention of the petitioner is that a complaint was filed regarding the investigation, which was forwarded to the Director General of Police, and the matter was enquired into by the Inspector of General of Police, and report has been submitted. Further enquiry was recommended, and thereafter, the State Government decided to withdraw the criminal case. The said application was dismissed by the learned trial Court on technical grounds. The application filed before the trial Court has been placed on record as Annexure -1. learned counsel submits that enquiry report-was also submitted before the trial Court, which is annexed as Annexure-l.;