CHIRANJILAL GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. to assail the order dated 25.6.2018 passed by the revisional court below whereby a direction was given to the trial court to treat the protest petition filed by the complainant as a complaint case under Chapter XV of Cr.P.C.

(2.) Learned counsel for the petitioner has submitted that in the present case, the complainant Pawan Gupta deceased (now represented through LR's respondent Nos. 2/1 to 2/3) had lodged FIR No.703/2005 at Police Station Jhotwara, Jaipur for the offences under Sections 420, 467, 468, 471 and 120B IPC. It is contended that in the yer 2008, investigating agency submitted Final Report in negative form. Aggrieved against the same, the complainant filed a protest petition.

(3.) Learned counsel for the petitioner has contended that the court of Magistrate accepted the Final Report submitted in negative form and dismissed the protest petition relying upon the report of Forensic Science Laboratory.