VINOD KUMAR Vs. RADHEY SHYAM

JUDGEMENT

(1.) This order will dispose of the above mentioned two petitions filed under Section 482 Cr.P.C., 1973 for setting aside the orders dated 23.8.2017 (Annexure-P.7) passed by the learned Additional Sessions Judge, Faridabad, whereby criminal revision petitions No.30 and 61 of 2016 filed by the respondents have been allowed and proceedings against the respondents have been dropped in complaint case No.641 of 19.9.2013 filed under Sections 409, 420, 467, 468, 471, 120-B and 506 IPC.

(2.) I have heard learned counsel for the petitioner and have gone through the record.

(3.) From the record, I find that the learned Additional Chief Judicial Magistrate, Faridabad, vide impugned order dated 6.9.2014 (Annexure-P.3) summoned the accused Radhey Shyam (Retired Tehsildar, DRO) in the complaint case, to face trial. Vinod Kumar filed complaint against Om Parkash and others-respondents under Sections 166, 167, 409, 420, 467, 468, 471, 506 and 120-B IPC at Police Station City Ballabgarh. The learned Additional Chief Judicial Magistrate, Faridabad, summoned the accused on the basis of preliminary evidence except accused No.9, who had died. Then vide order dated 17.9.2016 (Annexure-P.5), the learned Additional Chief Judicial Magistrate, Faridabad, passed the order accepting the application filed under Section 319 Cr.P.C., 1973 and accused Gyani Ram-Retd. Tehsildar, Ballabgarh, Narender Singh-Retd. Naib Tehsildar and Radhey Shyam-Retd. Tehsildar DRO, Ballabgarh to face trial under Sections 409, 420, 468, 471, 506 read with Section 120-B IPC.