STATE Vs. ALOK SINGHAI

JUDGEMENT

(1.) THIS revision has been registered as suo-motu criminal revision by the orders of the Hon'ble the Chief Justice in the matter of order dated 19. 06,2008 passed by Shri D. K. Singh, J. MFC, Bhopal in an unregistered complaint filed by Alok Singhai and Narendra Bhavsar against Shri Justice ripusudan Dayal, Lokayukta, M. R and his wife Smt. Usha Dayal under Sections 420. 465, 467 and 471/34 of the Indian Penal Code making allegation that they with a view to obtain illegal benefit committed forgery in the land acquisition and development scheme lease deed executed by the Housing Commissioner of M. P. Housing Board, Bhopal. Along with the complaint, an application under Section 156 (3) of the Code of Criminal Procedure was also filed.

(2.) LEARNED Magistrate after perusal of the material on record, on 19. 06. 2008 passed an order under Section 156 (3) of the Code of Criminal Procedure directing the Officer Incharge of Police Station Kohefiza, Bhopal to register the First information Report, if from the complaint any cognizable offence appeared to have been committedq The documents filed by the complainants were also sent along with the aforesaid order. The case was fixed on 20. 08. 2008.

(3.) ON 25. 06. 2008, the Station Officer of Police Station Kohefiza filed its report before the Court of Magistrate. Learned Magistrate ordered it to be put up for consideration on 20. 08. 2008, the date on which the case was already fixed.