ROHIT RAJPUT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Dhirendra Pratap Singh, the learned counsel for the applicant and Sri Anurag Verma, the learned AGA-I for the respondent no. 1-State of U.P.

(2.) By means of the instant petition filed under Sec. 528 B.N.S.S., the applicant has challenged the validity of an order dtd. 17/4/2025 passed by the learned IV Additional Chief Judicial Magistrate / Special Judge MP/MLA, Raebareli in Warrant or Summon Criminal Case No. 12609/2024, arising out of Case crime No. 415/2023, under Ss. 406, 506, 420 IPC and Sec. 138 of the Negotiable Insruments Act, Police Station Kheeron, District Raebareli, whereby the trial court has ordered for returning the pen-drive and cheques to the Investigating Officer for getting the same examined by the Forensic Science Laboratory and submitting its report.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 23/9/2023 against the applicant and his brother Rahul Rajpoot and his brother-in-law Krishna Kumar Lodhi stating that the accused persons had extracted Rs.9.00 lakhs from the informant for getting his brother employed in a Government Service and they had handed over a forged joining letter of Fertilizer Corporation of India. Upon coming to know about the fraud committed by the accused persons, the informant demanded return of his money. They gave a cheque which was returned by the bank unpaid.