SANDEEP MEHTA, J. - (1.) By way of this petition under section 482 CrPC, 1973 the petitioner Dalpat Singh has approached this court for challenging the order dated 09.11.2011 passed by learned ACJM, Sojat in private complaint No.4/2006, whereby cognizance was taken against the petitioner as well as co-accused Kailash Singh (both being Constables posted at the Police Station Sojat Road) for the offences under Sections 330 and 342 IPC so also the order dated 25.06.2014 passed by ASJ, Sojat in revision affirming the staid order passed by the learned Magistrate.
(2.) I have heard and appreciated the arguments advanced by learned counsel for the parties and have gone through the material available on record.
(3.) Learned counsel Mr. Suresh Kumbhat has placed on record a copy of the order dated 10.07.2012 passed by the predecessor in office holding charge of the court of Additional Sessions Judge, Sojat in Revision No.9/2012 filed by the co-accused Kailash Singh, Constable, whose case stands on identical footing with that of the petitioner. The conclusions recorded by the revisional court at para No.11 of the said order are as below:- ...[VERNACULAR TEXT OMITTED]...;