MANOJ KUMAR DUBEY Vs. RAGHURAJ SINGH CHOUHAN

JUDGEMENT

(1.) ALL the above mentioned three petitions are connected with the common order dated 23.9.2009 passed by the Chief Judicial Magistrate, Rewa in Criminal Case No.3272/2009, and therefore the same are decided by the common order.

(2.) THE applicants of M.Cr.C.No.12311/2009 and M.Cr.C.No.1410/2010 have challenged the order dated 23.9.2009 passed in Criminal Case No.3272/2009 by the Chief Judicial Magistrate, Rewa, whereby the cognizance is taken against these applicants for the offence punishable under Sections 467, 468 and 471 of IPC, whereas in M.Cr.C.No.11006/2011 the applicant has challenged the order dated 10.8.2011 passed by the learned Additional Sessions Judge, Rewa in Criminal Revision No.367/2009 whereby the criminal revision was accepted and the order dated 23.9.2009 passed by the CJM Rewa in Criminal Case No.3272/2009 was set aside in which the CJM Rewa took cognizance for the offence punishable under Sections 467, 468 and 471 of IPC against the respondent Rakesh Kumar Pandey.

(3.) THE learned Chief Judicial Magistrate, Rewa after considering the evidence adduced by the complainant registered the case against three accused persons namely Dr. Rakesh Kumar Pandey, Dr. Manoj Kumar Dubey and Dr. R.D.Thakur.