(1.) Heard learned counsel for the parties.
(2.) The accused-petitioner, a practicing lawyer, has filed this criminal misc. petition under Sec. 482 Crimial P.C. against the order dated 2.4.2008 passed by the Additional Sessions Judge No. 7, Jaipur City, Jaipur in Criminal Revision Petition No. 1/2008 whereby the learned Revisional Court while dismissing the revision petition filed by the petitioner upheld and affirmed the order dated 25.2.2008 passed by the Judicial Magistrate No. 11, Jaipur City, Jaipur whereby the learned trial Court ordered to frame charge for the offences under Sections 466, 467, 468, 471, 474, 120, 204 & 120-B Penal Code against the petitioner and three other accused.
(3.) Brief relevant facts for the disposal of this petition are that a charge-sheet came to be filed against the petitioner and co-accused for the aforesaid offences on the premise that in pursuance of the criminal conspiracy entered between them a forged and fake order dated 30.5.2007 was prepared in Criminal Revision Petition No. 376/2007 pending before the Court No. 7 of the High Court at Jaipur and the same was placed in the Court file after removing the original order dated 30.5.2007 and after obtaining certified copy of the aforesaid forged and fake order used it for the release of the accused in a sessions case pending in the Court of Additional Sessions Judge (Fast Track) No.2, Jaipur City, Jaipur in respect of FIR No. 439/2006 registered at Police Station, Bajaj Nagar for the offences under Sections 302 & 201 IPC.
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