BUTA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) COMPLAINANT Buta Singh has filed this petition under Section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) challenging judgment dated 04.03.2013 Annexure P-1 passed by learned Additional Sessions Judge, Kurukshetra.

(2.) PETITIONER instituted criminal complaint Annexure P-3 against respondents No.2 to 4 alleging inter alia that the complainant approached land mortgage bank in January, 2006 to raise loan. The complainant was introduced to respondent No.2 who agreed to help the petitioner in sanction of loan. The complainant supplied necessary documents to respondent No.2. Signatures of complainant were obtained by respondent No.2 on some blank papers, including stamp papers and printed papers. In February 2006, the complainant was informed that the loan had been sanctioned. Respondent No.2 demanded Rs.40,000/- as commission, which

(3.) LEARNED Judicial Magistrate vide order dated 20.07.2010 (Annexure P-2), after perusing preliminary evidence led by the petitioner- complainant, ordered summoning of all the three accused for offences under Sections 420, 467, 468 and 471 IPC. However, the said order has been successfully challenged by respondents No.2 to 4 by filing revision petition, which has been allowed by learned Additional Sessions Judge vide impugned judgment dated 04.03.2013 Annexure P-1 and summoning order passed by the Magistrate has been set aside and the complaint instituted by the petitioner has been dismissed. Feeling aggrieved, complainant has filed this petition to challenge the said judgment Annexure P-1.