BANSHI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Miscellaneous Petition under Sec. 482, Cr. P.C. is directed against the order dated 14-2-2001 passed by the learned Additional Sessions Judge, No.1, Hanumangarh whereby he dismissed the Criminal Revision Petition No.5/2001 filed againt the order of the learned Judicial Magistrate, First Class, Tibi dated 8-11-2000 whereby the learned trial Court framed the charges against the petitioner for the offence under Ss. 420, 467 and 471, IPC.

(2.) Brief facts which are necessary to dispose of the present petition, are that complainant Mohan Dass alias Mohanlal s/o Shri Vadhumal Sindhi r/o Mehsana (Gujarat) filed a private complaint on 16-8-94 before the learned Judicial Magistrate, Tibi stating therein that agricultural land bearing Chaks Nos.1, 2, 3 and 4 SBN and Chaks Nos.1 and 3 KHR is owned by his father Vadhumal. It was alleged that Vadhu Mal expired on 10-11-65 but the accused-petitioner forged a General Power of Attorney dated 13-7-81 much after the death of father of the complainant. This report was forwarded to the S.H.O Police Station, Tibi for investigation under Sec. 156(3), Cr. P.C. After investigation, the police filed a challan against the petitioner in the Court of learned Judicial Magistrate. Tibi, who took cognizance of the offences stated above and vide order dated 8-11-2000, the learned trial Court framed the charges against the accused-petitioner for the aforesaid offences and fixed the case for recording the prosecution evidence on 15-12-2000. Aggrieved by the order of the learned trial Court, the present petitioner filed a revision petition before the learned Additional Sessions Judge, No.1 Hanumangarh praying therein for discharge of the petitioner for the aforesaid offences. The learned revisional Court vide order dated 14-2-2001 dismissed the revision petition.

(3.) Aggrieved by the order of the learned revisional Court dated 14-2-2001, the petitioner filed this Misc. Petition under Sec.482, Cr.P.C.