GOPAL KISHAN SHARMA,J. - (1.) THE stay petition No. 364/84 filed in this Misc. Petition was listed for orders. As the matter is of petty nature and can be decided finally, I think it proper to dispose of the Misc. Petition itself.
(2.) THE petitioners have preferred this Misc. Petition Under Section 482, Cr.P.C. against the order of Addl. Sessions Judge, Dausa dismissing the revision petition of the petitioners and confirming the order of the Magistrate dated 2 -7 -82. The learned Magistrate did not accept the Final Report submitted by the police and took cognizance against the accused petitioner for the offence under Sections 147, 325 and 307, IPC. On 17 -1 -81 the petitioner Sitaram lodged an F.I.R. at P.S. Lalsot alleging that he is the owner of the agricultural land bearing khasra No. 32 and there is a dispute about the way on the said land between his family and Jawan Singh and his family. On 17 -1 -81 when Sitaram and others were repairing the wall of land Khasra No. 32, Jawan Singh, Mool Singh and others armed with lathis, sword, gun, and Gandasa came to the field and gave beating to the petitioner and others. On this report F.I.R. No. 10/81 under Sections 147, 148, 149 and 307, IPC was registered.
(3.) WHEN Jawan Singh came to know about this report, he also lodged a report at the police station, Lalsot against the petitioners and that report was registered at No. 11/81 under Sections 147, 148, 149 and 379, IPC.;