(1.) Petitioner has filed copies of challan papers, therefore, heard finally.
(2.) Petitioner has filed this petition under section 482 of Cr PC for quashing order dated 19.7.2012 passed by learned JMFC, Gwalior, in Criminal Case No. 4323/12 directing the S.H.O. Bahodapur to furnish information with regard to the contractor of company of which petitioner is an employee for impleading contractor as accused.
(3.) Learned counsel for the petitioner has drawn attention towards the Final Report and submitted that the copy of agreement for contract is not part of the challan and the learned trial Court cannot consider a document which is not a part of challan for impleading any one as additional accused. Learned counsel for the petitioner has also drawn attention towards the provisions of section 319 of Cr PC which require evidence against the accused to be impleaded under section 319 of the Cr PC Section 319 of Cr PC is reproduced below: -