H.R. Panwar, J. - (1.) By the instant criminal miscellaneous petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, "the Code" hereinafter), the petitioner has challenged the order dated 4.3.1989 passed by the Judicial Magistrate, Raisinghnagar (for short, "the trial Court" hereinafter), whereby the trial Court took cognizance of the offences and issued process against the petitioner.
(2.) I leard learned counsel for the parties. Perused the order impugned.
(3.) It is contended by the learned 'counsel for the petitioner that at the relevant time of the occurrence, the petitioner was the Circle Officer and Station blouse Officer, Police Station, Padampur and a crime case for the offences under Sections 430 and 379 I.P.C. was registered against the complainant-respondent No.2 Balwant Singh. On the relevant date, the accused therein, i.e. respondent No.2 Balwant Singh was arrested by the petitioner and produced before the Court. Subsequent thereto, a Challan was filed against respondent No.2 Balwant Singh and the trial was held, in which the competent criminal Court convicted respondent No.2 Balwant Singh for the offences under Sections 430 and 379 I.P.C.;