MARDAN ALI KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed against the order dtd. 14/6/2022 passed by learned Additional Sessions Judge, Merta whereby the learned Judge dismissed the revision petition and affirmed the order dtd. 19/1/2019 passed by learned Additional Chief Judicial Magistrate, Merta accepting the FR filed by the police in FIR No. 78/2017.

(2.) Brief facts of the case are that the complainant filed a complaint before the Additional Chief Judicial Magistrate, Merta to the effect that the accused after entering into a conspiracy proceeded to fabricate the documents and got stamp of same serial number which were used for forging documents. The complainant came to now about the same when he obtained certified copies of the stamps and tallying with the stamp vendor.

(3.) The complaint was sent to the police station under Sec. 156(3) Cr. P.C. The police registered the case being FIR No. 78/2017 and after investigation, submitted FR that no case is made out against the accused respondents. After considering the evidence collected during investigation and recording statement of witnesses under Sec. 200 & 202 Cr. P.C., the trial court accepted the Final Report and rejected the protest petition vide order dtd. 19/1/2019. The petitioner filed a revision petition against the said order before the learned Additional Sessions Judge, Merta which too was dismissed vide order dtd. 14/6/2022.