BANWARI LAL SHARMA,J. - (1.) Matter came up for hearing before this Special Bench constituted during summer vacations.
(2.) Petitioner/Complainant preferred this Revision Petition against the impugned order dated 06.06.2002 passed by Learned Additional Sessions Judge No. 2, Jaipur District, Jaipur in Criminal Revision No. 48/2001 (Bhagwan Sahai Sharma v. State and Anr. ) whereby Learned Lower Revisional Court allowed the Revision petition and quashed the impugned order dated 02.07.2001 passed by Learned Judicial Magistrate No. 3, Jaipur District, Jaipur in FIR No. 108/99 (FR No. 51/99) Police Station Shivdaspura whereby Learned Magistrate took cognizance under Sections 323 and 341 IPC against accused Bhagwan Sahai Sharma.
(3.) The brief facts of the case are that petitioner/complainant Vishnu Narain submitted a written report before SHO, Police Station Shivdaspura stating therein:-..[VARNACULAR TEXT OMITTED]..;