H.R. Panwar, J. - (1.) By the instant Criminal Misc. Petition under Section 482 Cr.P.C., the petitioner-complainant has challenged the order dated 07.07.2006 passed by the learned Sessions Judge, Sirohi (for short "the revisional Court" hereinaft er) whereby the revision petition filed by the petitioner against the order dated 14.11.2005 taking cognizance passed by the Judicial Magistrate, Rewdar (for short "the trial Court" hereinafter), was set aside and the revision petition was allowed.
(2.) No one appears for the petitioner. I have heard learned public prosecutor for the State and counsel for respondent No. 2. Perused the memo of petition as well as the orders passed by both the courts below.
(3.) It appears that the respondent No. 2 at the relevant time of the occurrence was an employee of the State Government holding the post of Tehsildar.;