Gopal Krishan Vyas, J. - (1.) The instant 482 petition has been filed by the petitioner Takhat Singh S/o Shyam Lal for quashing the proceedings initiated against him under Section 193 of the Cr.P.C. by the Special Judge, Anti Corruption Cases, Jodhpur.
(2.) As per the facts of the case, a complaint under Section 193 IPC was filed by the Presiding Officer of the Sessions Court (Anti Corruption Cases), Jodhpur stating therein that on the basis of complaint made by the petitioner on 11.8.1995, the Addl. Superintendent of Police, ACD had conducted a trap proceedings and an FIR was registered against the accused Heera Lal and others but in the trial, when statement of petitioner complainant was recorded, he turned hostile in spite of the fact that he has participated in the trap proceedings and put his signatures upon the papers of tarp proceedings.
(3.) The learned counsel for the petitioner submits that complaint against the petitioner under Section 193 IPC was filed in the court of Addl. Judicial Magistrate No.3, Jodhpur on 13.12.2001 in which warrant of arrest was issued for the petitioner on 30.1.2002 in which petitioner surrendered in the court and learned court granted bail to the petitioner.;