SURAJ SINGH & OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a petition under Sec. 482 Cr. P C. wherein a prayer has been made for quashing the proceedings pending in the Court of Additional Chief Judicial Magistrate No. 1, Jaipur City, Jaipur in criminal complaint No 24/85,

(2.) Brief facts giving rise to this petition are that one Hari Narain son of Kajor Singh filed a criminal complaint in the Court of Additional Chief Judicial Magistrate No 2. Jaipur on 30-9-1985 against the petitioners for offences under Sections 419, 420, 406. 120-B, 467, 468 and 471 IPC. The concerned Magistrate forwarded the complaint to Police Station for investigation under Sec 156(3) of the Code of Criminal Procedure. Police registered a case for various offences and recorded the first information report No. 276/85. After investigating the case police filed a final report in the Court and directed the complainant to produce the evidence, if he wanted to do so. The complainant examined himself on 27th Oct., 1986 and the learned Magistrate on the basis of the statement of complainant took cognizance on 29th Oct., 1986. Against the said order the petitioner filed a revision petition which was rejected by the learned Additional Sessions Judge, Jaipur City, Jaipur. Hence, this petition.

(3.) The offence alleged against the accused-petitioners was that one Ram Ratan Singh had expired long back but impersonating for him the petitioner got the documents registered before the Registrar of Documents showing some other person to be Ram Ratan Singh. This registration was done on 27-9-1967 and it is for this act that the present complaint had been filed on 30th Sept., 1985 as mentioned above.