(1.) The petitioner has filed this criminal misc. petition under section 482 Crimial P.C. for being aggrieved of the registration of FIR No. 472/2014 at police station Gandhi Nagar, Jaipur (East), Jaipur, for the offences under sections 420, 409, 467, 471 and 120-B IPC. Accordingly, the petitioner has prayed that FIR No. 472/2014 (Annexure-1) dated 07.10.2014 registered at police station Gandhi Nagar, Jaipur (East), Jaipur be quashed and set aside. The petitioner has also sought for quashing of the order dated 01.10.2014, copy of which has not been filed along with the misc. petition but only extract has been given therein, which is not supported by any affidavit. Further, the petitioner has prayed to quash and set aside the complaint, as far as it pertains to the petitioner.
(2.) Briefly stated, the facts of the case are that Suresh Chand Sharma, respondent no. 2, had filed an application before the Additional Chief Judicial Magistrate No. 2. Jaipur Metropolitan, on 30.08.2014 with the following prayer: ...[VERNACULAR TEXT OMITTED]...
(3.) The matter was taken up by the learned Magistrate on 04.09.2014 and 10.09.2014. On 15.09.2014, the arguments of the respective parties were over and the case was posted for 20.09.2014. It was on 01.10.2014 that the learned Magistrate passed an order under section 156(3) Cr.RC. by sending the original application, filed by the complainant, with the direction to the SHO police station Gandhi Nagar (East) to register it as a report; commence the investigation and to send the result to the court, at the earliest.
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