JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the instant criminal revision petition, challenge has been made to the order dtd. 18/4/2023 passed by the learned Special Judge, NDPS Act Cases-cum-Additional Sessions Judge, Rajsamand in Criminal Misc. Case No.64/2023 whereby, the application filed by the petitioner seeking releasing the non-judicial stamp register for the year 2022-23 has been dismissed.

(2.) In nutshell the facts of the case necessary for disposal of the case are that on 29/5/2022 an FIR No.46/2022 was registered at the Police Station Bar for the offences under Ss. 195, 465, 467, 468 & 120B of the IPC and under Sec. 8/29 of the NDPS Act. The petitioner Jagdish filed an application under Ss. 451 and 457 of the Cr.P.C. for releasing a Non-Judicial Stamp Register for the year 2022-23 in his favour.

(3.) Learned counsel for the petitioner submits that the learned trial Court has rejected the application filed by the petitioner for releasing the seized non-judicial stamp sell register on the ground that the said register seized by the investigating agency is a corroborative piece of evidence for constituting the offences under Ss. 195, 465, 467, 468 & 120B of the IPC as the learned Court below observed that petitioner Jagdish committed forgery in Stamp Sales Register and helped the accused Rameshwar Lal to prevent him from the offence under Sec. 8/29 of the NDPS Act; as the investigation is underway, the learned trial Court rejected the application of the petitioner.