K.C. Sharma, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has invoked inherent jurisdiction of this Court for setting aside the order dated 29.10.2002 passed by the Additional Sessions Judge, Shahpura by which the learned revisional Court accepted the revision petition of the respondents and quashed the order dated 22.1.2002 passed by the Additional Chief Judicial Magistrate taking cognizance of the offence against the respondents.
(3.) On 21.9.2001, complaint petitioner-Ram Singh S/o Prabhat filed a complaint in the Court of learned Additional Chief Judicial Magistrate. The learned Magistrate in exercise of powers u/s. 156(3) Cr.P.C. sent the complaint to SHO, Shahpura for investigation, who in turn, registered a case vide FIR No. 538/2001 for offence u/ss. 147, 447, 427, 323, 504 & 379 IPC. The allegations in the complaint may be summarised as hereunder : On 20.9.2001 at about 9.00 a.m. accused-Umrao Singh and Hari Singh came to the house of complainant and abused and insulted him. They also threatened to destroy the crop standing on the field known as Narda-Shala, in respect of which a case was insituted in the Court. There-upon, his father Prabhat became unconscious and was immediately taken to the hospital. After a short while, Sarwan Singh, elder brother of the complainant reached the hospital and informed that Hari Singh, Umrao Singh, Ram Singh, Narendra Singh, Koklesh, Mohan Singh and Prahlad Singh came at the well and ran towards Sarwan Singh with intent to kill him. All were armed with weapons aHd threatened to destroy the crop. When complainant-petitioner reached his house, his mother informed that Umrao Singh, Hari Singh and Mahesh Meena hurled filthy abuses, destroyed the crop and took away ploughs.;