SURENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of preferring the present petition under sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has challenged the order dtd. 5/8/2022, passed by learned Sessions Judge, Sirohi (hereinafter referred to as "the Revisional Court"), whereby the revision petition filed by the petitioner against the order dtd. 25/3/2022, passed by the Additional Chief Judicial Magistrate, Sheoganj (hereinafter referred to as "the trial Court") was rejected.

(2.) The facts relevant for the present case are that one Durgaram Meghwal (hereinafter referred to as "the complainant") filed a written complaint before the Superintendent of Police, Sirohi, stating therein that with the connivance of the Reader of the concerned court, one Sachinder Sharma, the present petitioner and his counsel Mohabbat Singh Deora misused the solvency certificate enclosed with a surety bond for securing the release of the petitioner which the complainant had given for some other accused in another case.

(3.) After investigation, the police filed charge-sheet against the petitioner, whereafter, by the impugned order dtd. 25/3/2022, the learned trial Court framed charges against the petitioner for the offences under Sec. 205, 420, 468 and 471 of the Indian Penal Code (hereinafter referred to as "IPC").