- (1.) Heard the learned counsel for the applicant, leaned A.G.A. and perused the record.
(2.) The applicant is aggrieved by the order dated 23.3.2011 whereby his application for discharge was rejected by the Additional Chief Judicial Magistrate, Court No. 6, Jhansi in Case No. 2828 of 2003 (State Vs. Ram Bihari Rai) under Sections 420, 467, 468, 471 and 120-B I.P.C., police Station Sipri Bazar, district Jhansi.
(3.) It is contended by the learned counsel for the applicant that the applicant was not named in the first information report yet the charge sheet has been submitted against him merely on suspicion that his complicity was found using stamp papers on which there was no sign and seal of the Stamp Officer. It is also contended by the learned counsel for the applicant that the stamp papers were sent for examination to Nasik but its report was not received yet even then the charge has been framed against the applicant.;