- (1.) Heard the learned counsel for the petitioners learned P.P. for the State and perused the original record of 916/88 State v. Mukna Ram and others pending in the court of Railway Magistrate Jodhpur.
(2.) By this petition under Section 482, Cr.P.C. it is prayed that the order dated 6-12-1988 passed by the Railway Magistrate, Jodhpur be quashed.
(3.) The facts necessary for disposal of this petition may be summarised as below : According to the prosecution 17 bags of Bajra were stolen from the Railway Station Marwar Lohawat. After enquiry conducted under the Railway Property (Unlawful Possession) Act, 1966 a complaint was filed by the Company Commander of Railway Protection Force in the Court of Judicial Magistrate Railways, Jodhpur against five persons namely Mukna Ram, Magram, Mohan Ram, Babu Ram and Hari Ram, alleging the commission of the offence punishable under Section 3 of Railway Property (Unlawful Possession) Act, 1966. ;