Gopal Krishan Vyas, J. - (1.) This criminal revision petition is directed against order dated 10.11.2006 passed by Addl. Sessions Judge (Fast Track) No. 1, Pali (Camp Jaitaran) whereby the revision petition filed by the State through the S.H.O., Police Station Jaitaran was allowed and order dated 10.03.2006 as well as order dated 19.07.2006 passed by learned Addl. Chief Judl. Magistrate, Jaitaran were set aside.
(2.) Complainant petitioner Sohanlal Singharia filed a complaint in the Court of Addl. Chief Judl. Magistrate, Jaitaran on 06.03.2006 upon which vide order dated 10.03.2006 the Court forwarded the complaint under Section 156(3), Cr.P.C. to Police Station Jaitaran and ordered to register the case and conduct investigation into the matter. The S.H.O., Police Station Jaitaran did not comply with the order of the Court and on 21.03.2006 filed an application before the Court with the prayer to recall order dated 10.03.2006. By order dated 19.07.2006 passed on the application filed by the S.H.O., Police Station Jaitaran on 21.03.2006, the Court held that there is no such provision in the Code of Criminal Procedure where under the order passed by it may be reviewed by itself and accordingly rejected the application and directed the S.H.O., Police Station Jaitaran to immediately comply with order dated 10.03.2006.
(3.) Reverting to the facts narrated in the present revision petition, the facts disclosed in the petition are that a complaint was filed by the complainant-petitioner Sohanlal Singharia who belongs to scheduled caste, being Raigar. Sohanlal Singharia commenced his career as Teacher, Gr.-III and retired from the post of Addl. Director, Primary and Secondary Education, Department of Education, Rajasthan. According to petitioner, one Mohanlal Meghwal, a poor and down-trodden was murdered in village Berkala by accused Shivdan Singh with co-accused Dalel Singh and Tikam Singh on 01.03.2005 at 8.00 A.M. The accused persons belonged to rich, resourceful and politically sound Jagirdar family of the village. As such, according to the petitioner, the police was reluctant to take a prompt action against them and he (petitioner), therefore, led agitation to mobilize the authorities for taking appropriate action in the matter.;