STATE Vs. RAVI VERMA AND ORS.

JUDGEMENT

(1.) Crl. L.P. No. 101/2003.

(2.) LEARNED Counsel for the petitioner has drawn my attention to order sheets and states that respondent Nos. 1 and 3 had entered appearance and their attendance is marked on 19th March, 2007 and 14th August, 2007. In the subsequent orders it is recorded that they have not been served. I have also examined the trial court record and find that no case for grant of leave to appeal has been made out against respondent Nos. 1 and 3 to 5 because of lack of evidence. Hence, in these circumstances, the present petition for leave to appeal is being disposed of.

(3.) FIR No. 199/1993 was registered in Police Station Gandhi Nagar on a complaint made by Sunil Kumar that one Ashok Pandey, who is respondent No. 2 herein on 15th August, 1993 had presented a forged lottery ticket to him for encashment. He has further stated that on personal search of Ashok Pandey, near about 70 lottery tickets were recovered from him which were found to be forged.