BHANWAR LAL SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the instant criminal misc. petition under Section 482 CrPC the order dated 09.02.2004 passed by judicial Magistrate, Ist Class, Dungargarh, Bikaner (for short "the trial Court" hereinafter) has been challenged by the petitioner whereby the trial Court took the cognizance of the offences under Sections 465, 467, 468, 471 and 120B IPC against the petitioner and issued process.

(2.) Heard learned Counsel for the parties.

(3.) It is contended by learned Counsel for the petitioner that a complaint was filed by complainant Devanand against two persons namely Devki Nandan and Shiv Shanker before the trial Court. The trial Court sent the complaint to the SHO of the concerned Police Station for investigation under Section 156(3) CrPC. After thorough investigation, the police submitted final report. On a protest petition, the trial Court took the cognizance of the offence not only against Devki Nandan and Shiv Shanker but also against the petitioner. Hence, this petition.