Kanta Bhatnagar, J. - (1.) Petitioner had filed a complaint under Section 590, Indian Penal Code against non-petitioner No. 2 to 6 with the allegation that on 21-1072, when the General Manager, Northern Railway came to Jodhpur, slogans of 'Murdabad' were raised against the petitioner and a memorandum against him was given to him. That, the news regarding this was published in the 'Raildoot issue dated 30.10.1972. Complainant was examined by the Additional Munsif Magistrate No. 1 Jodhpur. The learned Magistrate did not find any case to issue process against persons complained against and by his order dated 24-6-73 dismissed the complaint.
(2.) Being aggrieved by that order the petitioner preferred revision petition in the Court of Sessions Judge, Jodhpur. The petition was transferred to the Court of Additional Sessions Judge, No. 2, Jodhpur who by his judgment dated 10-6-74 dismissed the revision petition.
(3.) Being aggrieved by the order of the learned Additional Sessions Judge, No. 2, Jodhpur, the petitioner has now preferred this revision petition in this Court.;