VIJAY KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) This Criminal Misc. Petition has been preferred against the order, dtd. 14/3/2016, passed by the learned Addl. Session Judge, Churu, in Criminal Revision Case No. 47/2014 (38/2014) and against the orders dtd. 12/2/2014 passed by the learned Civil Judge (Junior Division) and Judicial Magistrate, Churu, taking cognizance for the offences under Ss. 420, 406, 467, 468, 471 I.P.C. against the revisionist-petitioner, Vijay Kumar, in Criminal Case 50/2014, Krishnajit v. Vijay Kumar.

(3.) Brief facts of the case as placed before this Court by the learned Court for the revisionist-petitioner are that the revisionist-petitioner and the private respondent, Krishnajit, are brothers, who reside at Hisar, Haryana and that on 21/8/2013, the private respondent filed a written report at Police Station, Churu against the petitioner Vijay Kumar, District Transport Officer, Churu and his clerk Anoop Swami, and other persons, all residents of Hisar; stating therein that he had purchased a Honda Activa Scooter at Hisar, on 19/8/2009, the bill for which was collected by the revisionist-petitioner in the name of the private respondent and that he also took the delivery of the said scooter as the purchase money was paid by him, and it was his mobile number submitted for the said process and his sign on the purchase bill of the said vehicle. And that, the police registered a case against the revisionist-petitioner for the offences as above mentioned, on the basis of the said report, and upon investigation, filed a negative report and started separate proceedings under Sec. 182/211 I.P.C.