AMIT KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has preferred this misc. petition under Sec. 482 Cr.P.C. against the order dtd. 23/8/2023 passed by learned Additional Sessions Judge, Bhadra, District Hanumangarh in Criminal Revision No. 17/2023, by which the learned Court below has dismissed the Revision Petition and affirmed the order dtd. 13/4/2023 passed by the learned Additional Chief Judicial Magistrate, Bhadra, District Hanumangarh in Criminal Case No. 493/2019, whereby charges against the petitioner for the offences under Ss. 420, 466, 467, 468, 471 and 120-B IPC were framed.

(2.) In the nutshell, brief facts of the case are that the complainant Mahaveer Singh has submitted a complaint before the learned Trial Court alleging that a plot situated in Ward No. 24, new Ward No. 29 is in his possession, which he purchased from Ram Chandra Vakil on 19/5/2004 through agreement. The accused Bharat Singh while hatching the conspiracy with accused Dinesh and Ravi Kumar, concealing the fact of possession of the complainant get issued the forge Patta dtd. 28/7/2017 from Municipal Board, Bhadra, District Hanuman- garh. In the complaint it is also stated that the Municipal Board, Bhadra, District Hanumangarh did not make site inspection and issue the forge Patta.

(3.) On the basis of the above, a case was registered under Ss. 420, 466, 467, 468, 471 and 120-B IPC and after investigation police has charge sheeted the present petitioner under Ss. 420, 466, 467, 468, 471 and 120-B IPC.