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Judgment
This misc. petition has been preferred on behalf of petitioners complainant seeking to assail the order dated 20.9.2012 passed by learned Judicial Magistrate, Dungarpur whereby the negative final report submitted by the police after investigation of the F.I.R. No. 211/2011 P.S. Dungarpur at the petitioners' instance was accepted and the order dated 12.12.2013 passed by learned Sessions Judge, Dungarpur whereby the order passed by learned Magistrate was affirmed.
On a perusal of the orders under challenge it is apparent that the learned Magistrate provided opportunity of hearing to the petitioners and thereafter adverted in detail to the grounds of challenge laid to negative final report and passed a well reasoned order rejecting the protest petition and accepted the negative final report. The petitioners challenged the said order by way of a revision albeit without impleading the proposed accused as respondent therein. The Revisional Court affirmed the order passed by the learned Magistrate by a detailed order dated
12.12.2013. Ex-facie after going through the orders passed by the Courts below, I am of the firm opinion that both the orders are based on apt and apropos consideration of the material available on record. Two courts of competent jurisdiction have recorded concurrent findings of fact while accepting the negative final report and rejecting the petitioners' protest petition and the revision. In the present misc. petition the proposed accused have not been arrayed as respondent. Hence, I am not inclined to exercise inherent powers of this Court under Section 482 Cr.P.C. so as to interfere in the impugned order.
As a consequence, the instant misc. petition is dismissed as being devoid of merit.