BALWANTSINH KHENGAJI JADEJA Vs. V.B.RATHOD

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant - original accused calls in question the legality and validity of the order dated 21st May 2016 passed by the 3rd Additional Sessions Judge, Bhuj-Kutch, in the Criminal Revision Application No.16 of 2016, by which the revisional court rejected the revision application filed by the applicant herein, thereby affirming the order passed by the Chief Judicial Magistrate, Bhuj-Kutch, dated 7th August 2015 below application Exhibit-14 in the Criminal Case No.504 of 2012.

(2.) It appears from the materials on record that the accused herein is a Sub-Registrar. The first informant also is a SubRegistrar. He lodged an FIR levelling allegations against the applicant - accused herein of collusion and connivance with the other co-accused so far as the registration of 34 bogus fraudulent sale-deeds of the lands admeasuring about 500- Acres situated at the Vadali and Kotada Taravada, District Kutch, is concerned.

(3.) The case of the prosecution is one of criminal conspiracy and fraud on the part of the applicant accused herein as a public servant. At the end of the investigation, the chargesheet was filed, which has culminated in the Criminal Case No.504 of 2012 pending as on date in the court of the learned Chief Judicial Magistrate, Bhuj-Kutch.