VIJAY BISHNOI,J. - (1.) This criminal revision petition has been preferred on behalf of the petitioner being aggrieved with order dated 4.5.2016 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Merta, District Nagaur (for short 'the revisional court') in Criminal Revision Petition No. 26/15 (87/12) 56/15, whereby the revisional court has accepted the revision petition filed by the respondent No. 2 - Hari Ram and quashed the order dated 19.6.2012 passed by the Judicial Magistrate, First Class, Degana, District Nagaur (for short 'the trial court') in Criminal Case No. 372/2011, whereby the trial court has ordered for framing charges against the respondent No. 2 - Hari Ram for the offences punishable under Sections 166, 167, 465, 466, 471 and 218 IPC.
(2.) The revisional court has taken into consideration the charge sheet filed by the police in the matter and discussed the evidence available on record in detail. The revisional court is of the opinion that there is no evidence on record to the effect that on 20.6.2007, when the mutation was sanctioned by the respondent No. 2 - Hari Ram, the then Patwari of the area, he conspired with the Sarpanch and the gram-sewak of the Panchayat has wrongly sanctioned the mutation in the name of one Sanwar Mal.
(3.) The revisional court has observed that in the meeting of the Gram Panchayat dated 20.6.2007, it was resolved vide Resolution No.2 that the mutation in question will be considered in the next meeting of the Gram Panchayat, scheduled to be held on 5.7.2007, however later on, the Sarpanch of the Gram Panchayat had passed the order and directed the respondent No. 2 - Hari Ram to sanction the mutation in favour of Sanwar Mal.;