GIRDHARI RAM Vs. STATE OF RAJASTHAN,

JUDGEMENT

(1.) This criminal misc. petition under section 482 CrPC, 1973 is preferred by the petitioner being aggrieved with the order dated 09.07.2018 passed by the Judicial Magistrate, Sanchore, District Jalore (for short 'the trial court'), whereby it has rejected the application filed by the petitioner for directing police authorities to conduct further investigation into the allegations levelled in the FIR No.34/2014 lodged at Police Station, Jhab, District Jalore, wherein the police have filed negative Final Report No.86/2018, which is pending consideration before the trial court.

(2.) Brief facts of the case are that the petitioner filed a complaint in the Court of Additional Chief Judicial Magistrate, Sanchore on 10.01.2014 while contending that he is Up-Sarpanch of Gram Panchayat, Deora, whereas Pukhraj Jain is the Sarpanch of that Gram Panchayat.

(3.) It is mentioned in the complaint that certain development works were carried out by the Gram Panchayat in the months of October and November 2011 and thereafter in January, 2012, however, Sarpanch of the Gram Panchayat - Pukh Raj Jain made forged entries in the muster-rolls regarding labourers. It is alleged that Pukhraj Jain prepared forged musterroll and on the basis of forged entries in it, he received the amount of wages of the labourers and misappropriated the same.