ANIL KUMAR Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned Public Prosecutor as well as learned counsel for the complainant.

(2.) This Criminal Misc. Petition under Sec. 482 Code Criminal Procedure has been filed against order dated 12th March 2008 passed by the learned Additional Sessions Judge, No.2, Sriganganagar camp at Suratgarh in Cr. Revision Petition No.11/2003 whereby learned Additional Sessions Judge dismissed the Revision Petition, preferred by the petitioner against order dated 17th July 2002 passed by the learned Additional Chief Judicial Magistrate, Suratgarh in FR Case No.138/2001, whereby Final Report filed by the Police in FIR No.211/2001 was returned, with specific directions for investigation in respect of alleged signature of the petitioner on the supardaginama.

(3.) Brief facts of the case are that Jagdish Chandra (non-petitioner No.2) filed a complaint against the petitioner, Vijay Kumar, Mukna Ram and another person who impostor himself as Jagdish Chandra before the court, for offence under section 420, 467, 468, 471 & 120B. Indian Penal Code, which was sent to the concerned Police Station under Sec. 156 (3) Code Criminal Procedure for investigation. Thereupon, F.I.R .No. 211/2001 was registered at the Police Station, Suratgarh and after due investigation, the Police submitted a negative Final Report in the matter.