JUDGEMENT
VIJAY BISHNOI,J. -
(1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioners being aggrieved with the order dated 30.08.2017 passed by the Additional Sessions Judge No.2, Udaipur (hereinafter to be referred as 'the revisional court') in Criminal Revision No.5/2017, whereby the revision petition filed by the petitioners has been dismissed. The said revision petition was preferred by the petitioners being aggrieved with the order dated 02.02.2017 passed by the Additional Chief Judicial Magistrate No.1, Udaipur (hereinafter to be referred as 'the trial court') in FR No.01/2015 of Police Station Ghantaghar, District Udaipur arising out of FIR No.73/2011 of Police Station Ghantaghar, District Udaipur, whereby the trial court partly allowed the application filed by the respondent No.2 under Section 91 Cr.P.C., 1973 and directed the SHO, Police Station Ghantaghar, District Udaipur to produce certain documents before passing any final order on the FR submitted by the police as well as on the protest petition filed by the respondent No.2.
(2.) Brief facts of the case are that the respondent No.2 lodged the FIR No.73/2011 at Police Station Ghantaghar, District Udaipur naming the petitioners as accused for the offences punishable under Section 454 and 380 IPC.
(3.) The investigation into the allegations levelled in the above referred FIR was conducted by six police officers viz. (1) SHO, Police Station Ghantaghar, Udaipur, (2) SHO, Police Station Dhanmandi, Udaipur, (3) Additional Superintendent of Police, Udaipur, (4) Additional Superintendent of Police, Headquarter, Udaipur, (5) Additional Superintendent of Police, CID (CB), Udaipur and (6) Additional Superintendent of Police, ACB, Udaipur. Ultimately the Additional Superintendent of Police, ACB, Udaipur submitted the Final Report No.01/2015 before the trial court, simultaneously, the respondent No.2 also filed protest petition and the application under Section 91 Cr.P.C., 1973 before the trial court, being aggrieved with above referred FR filed by the police.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.