POORAN SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This petition under S. 482, Cr. P. C. has been filed for quashing the order dated 30-7-2002, passed by Addl. Chief Judicial Magistrate, Muzaffar Nagar, rejecting the final report, taking cognizance against the applicants and summoning them for trial under Ss. 420, 467 and 468, I. P. C.

(2.) Opposite party No. 3, Sompal Singh moved an application before the A. C. J. M., Muzaffar Nagar under Sec. 156(3), Cr. P. C. for ordering Station Officer, Charthawal for registration of case and investigation against the applicant with the allegations that they prepared a forged and fictitious document in order to take wrongful gain and committed cheating with Kisan Sewa Sehkari Samiti, Biralasi and committed offence punishable under Sections 420, 467 and 468, I.P.C. After investigation the police submitted final report. On receipt of the abov efinal report notices were issued to the complainant. He filed protest petition. The learned Magistrate on considering the above protest petition and evidence collected during investigation rejected the final report and summoned the applicants for trial for the offence punishable under Sections 420, 467 and 468, I. P. C.

(3.) The above order has been challenged in this petition.