RAMESH IYER Vs. STATE OF RAJASTHAN AND ANR.

JUDGEMENT

(1.) This misc. petition has been filed against the order dated 28.4.2008 whereby cognizance has been taken against the present petitioner for the offences under Sections 420, 120-B and 423 I.P.C.

(2.) The brief facts of the case are that a complaint was filed by the respondent No. 2 in the Court of Judicial Magistrate No. 6, Ajmer, which was sent for investigation under Section 156(3) Cr.P.C. And F.I.R. No. 218/2006 was registered for the offences under Sections 467, 468, 471, 420 and 406 I.P.C. and after investigation, the police submitted final report. The complainant submitted protest petition and examined himself under Section 200 Cr.P.C. and the learned Magistrate has taken cognizance against the present petitioner. Hence, this petition.

(3.) Heard learned counsel for the petitioner, learned Public Prosecutor and the learned counsel for the respondent No. 2 and perused the impugned order.