(1.) Learned Counsel for the petitioner files supplementary affidavit enclosing therewith certified copy of the order dated 21.5.1997 passed in Complaint Case No. 1326 C of 1996 as well as orders dated 9.4.2010 and 5.5.2010 passed in the said Complaint Case. Let it be kept on record.
(2.) The sole petitioner, while invoking inherent jurisdiction of this Court under Section 482 of the Code of Criminal Procedure, has prayed for quashing of the order dated 1.10.1996 passed in Complaint Case No. 801 (2) of 1996. By the said order, the learned Sub Divisional Judicial Magistrate, Masaurhi has taken cognizance of offence under Section 182 of the Indian Penal Code and directed for summoning the petitioner.
(3.) Short fact of the case is that as per instance of the petitioner, an F.I.R. vide Dhanarua P.S. Case No. 137 of 1995 was registered against Ramanuj Sharma and others for the offences under Sections 147, 447 and 379 of the Indian Penal Code. However, after investigation, the police submitted final report mentioning therein the case as false. Besides submitting final form, the police also filed prosecution report for prosecuting the petitioner for offence under Sections 182 and 211 of the Indian Penal Code and thereafter by order dated 1.10.1996 the learned Sub Divisional Judicial Magistrate took cognizance of offence under Section 182 of the Code of Criminal Procedure.