LEELADHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision petition has been filed against the order dated 27th January, 2009 passed by the Civil Judge (Jr. Div.) & Judicial Magistrate, 1st Class, Mangrol, District Baran, in Criminal Case No. 34/2009, arising out of FIR No. 137/2008 and Final Report No. 48/2008, whereby the learned Magistrate took cognizance against the accused-petitioners for the offence under Section 420, 467, 468, 471, 120-B 1PC and issued non-bailable warrant.

(3.) In short, the brief facts of the case are that the complainant- respondent No.2 (Mohammad Siddiqui) submitted a complaint before the trial Court against the petitioners for the offence under Section 420, 467, 468, 471, 120-B IPC. The trial Court sent the complaint under Section 156(3). of the Criminal Procedure Code to the Police Station, Mangrol, District Baran for registering the First Information Report arid for investigation. The Police Station, MangroJ registered the F.I.R. No.137/2008 for the offence under Sections 420, 467, 468, 471, 120-B IPC. After investigation, the police submitted the final report.