ARIDAMAN KUMAR JAIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard parties' counsel at length and perused the record.

(2.) This revision challenges the order dated 22.2.2013 passed by Addl. C.J.M. Court no. 1, Meerut in criminal case no. 369/9 of 2013 State Vs. Shashi Jain and others, whereby cognizance has been taken against the revisionist and three others on police charge-sheet for the offences punishable u/s 420, 467, 468, 471, 120-B, 504 and 506 IPC Crime no. 354/10 P.S. Railway Road, Meerut.

(3.) It appears that on the application of opposite party no. 2 u/s 156(3) Cr.P.C. an FIR was registered in P.S. Railway Road, Meerut at Crime no. 354/10 for the offences punishable u/s 420, 467, 468, 471, 120-B, 504 and 506 IPC. After investigation, the police submitted final report. The opposite party no. 2 filed protest petition and after hearing the learned Magistrate through detailed order dated 18.2.2012 directed further investigation in the case and thereafter the investigation culminated into charge-sheet against the revisionist and three others, whereupon the learned Magistrate after perusing the case-diary and the documents has taken cognizance against the accused persons vide order dated 22.2.2013. Out of the four accused, only the revisionist has come up in revision.