DEVI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners being aggrieved with the order dated 19.02.2018 passed by the Additional Sessions Judge, Jodhpur (hereinafter to be referred as 'the revisional court') in Criminal Revision Petition No.14/2015 whereby, the revision petition filed by the petitioners has been dismissed. The said revision petition was filed by the petitioners being aggrieved with the order dated 27.02.2013 passed by the Judicial Magistrate Osian (hereinafter to be referred as 'the trial court') in Criminal Reference No.1/09 whereby, the cognizance has been taken against the petitioners for the offences punishable under Section 467, 468, 471 and 120-B IPC.

(2.) The allegations against the petitioners is to the effect that they prepared forged consent letter of the complainant Ram Singh, his brothers and his mother for the purpose of obtaining electricity connection on the agriculture land, which was recorded in the names of petitioners and the complainant and others. The complainant has alleged that he, his brothers and his mother have not given any consent letter in the office of Assistant Engineer of the Electricity Department and the petitioners have prepared a forged consent letter and submitted it before the Electricity Department and on the basis of it have obtained the electricity connection for the agriculture field, in which the complainant, his brothers and his mother were also co-sharers.

(3.) The police after thorough investigation have found that the consent letter submitted by the petitioners in the office of Assistant Engineer of the Electricity Department contains forged signatures of the complainant - Ram Singh, his brothers and his mother. The said conclusion was arrived at by the police on the basis of the report received from the Forensic Science Laboratory. Pursuant to the charge-sheet filed by the police the trial court vide impugned order dated 27.02.2013 took cognizance against the petitioners for the offences punishable under Sections 467, 468, 471 and 120B IPC and the revision petition preferred by the petitioners against the order passed by the trial court has also been dismissed by the revisional court vide order dated 19.02.2018.