BHOJ RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The brief facts giving rise to this cri.misc. petition are that the petitioner- complainant filed a complaint in the court of Chief Judicial Magistrate , Churu alleging inter alia that accused - respondent No.2 Jai Kishan is the President of Gram Seva Sahkari Samiti, Jharia and one Kumbha Ram is its Manager since several years. It is further averred that the Samiti purchases stuffs for consumers from Churu Cooperative Consumer Wholesale Store Ltd. and Jai Kishan , respondent No.2, along with Kumbha Ram commits irregularities in distribution and embezzles public property and accused respondent No.2 is committing mischief and forgery, amongst other offences in collusion with Kumbha Ram. The learned Chief Judicial Magistrate forwarded the complaint for investigation to the SHO Police Station Kotwali, Churu whereupon FIR No.183/2007 was registered against the accused respondent No.1 for the offence under section 419, 420, 467,4 68, 471 and 120B IPC.

(3.) After investigation, police filed negative final report. The learned trial court issued notice to the complainant petitioner and the petitioner sought time for submitting protest petition but the learned Chief Judicial Magistrate, Churu vide its order dated 28.11.2007 accepted the Negative Final report. Against this order, the petitioner preferred a revision, which was rejected by the learned Sessions Judge, Churu vide its order dated 12.06.2008. Aggrieved by the aforesaid orders, the petitioner has preferred this cri. misc. petition.