DHIRENDRA SINGH Vs. VINOD KUMAR VERMA

JUDGEMENT

(1.) This matter seems to have been wrongly got tagged along with Criminal Misc. Petition Nos. 383 of 2016 and 1017 of 2016 and therefore it is de-linked and heard separately.

(2.) The present petition under Sec. 482 of CrPC has been filed by the Petitioner seeking for quashment of the order dtd. 15/1/2016 passed by the Additional Sessions Judge, Durg in Criminal Revision No. 0000097 of 2015.

(3.) Relevant facts for the adjudication of the present petition are that the Petitioner/Complainant was an employee of the Steel Authority of India Limited and was posted at Bhilai Steel Plant, Bhilai. He was working as a Senior Operator-cum-Technician. According to the Petitioner/Complainant, the Respondents No. 1 to 5 in the instant case with mala fide intention have got certain documents fabricated and on the basis of the said fabricated and fake documents got the Petitioner being subject to disciplinary proceeding and later on the Petitioner's services were also got terminated. The Petitioner had already preferred department appeal to the higher authorities seeking for reconsideration of his order of termination and which is pending before the higher authorities. In due course of time, he had lodged a complaint under Sec. 200 of CrPC before the Judicial Magistrate First Class, Durg, which was registered as Criminal Complaint Case No. 2800 of 2015, alleging that the private Respondents initially have got the documents fabricated and upon preparation of these fabricated documents they have used it in the department of the Petitioner and therefore they are liable to be prosecuted and punished for the offence under Sec. 120-B, 420, 467, 468, 471/34 of IPC.