MADHAV SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned AGA for the State.

(2.) This applicant has been filed with a prayer to quash the impugned order dtd. 16/9/2021 passed by the learned Chief Judicial Magistrate, Mathura in Case Crime No. 0078/2019, under Ss. 420, 467, 468, 471, 120-B, 409 I.P.C., Police Station Magorra, District Mathura and further direct the learned Chief Judicial Magistrate, Mathura to forward the statement on affidavit as well as other documentary evidence filed on behalf of the applicant to the Investigating Officer and also ensure impartial and fair investigation in the matter in accordance with law as settled by the Apex Court in the case of Sakiri Vasu Vs. State of U.P. and others, 2008 (60) ACC 689.

(3.) The applicant is the complainant in Case Crime No. 0078/2019, under Ss. 420, 467, 468, 471, 120-B, 409 I.P.C., Police Station Magorra, District Mathura.