U.S.TRIPATHI, J. - (1.) THIS petition under Section 482 Cr. P.C. has been filed for quashing the order dated 30-7-2002, passed by Additional Chief Judicial Magistrate, Muzaffar Nagar, rejecting the final report taking cognizance against the applicants and summoning them for trial under Sections 420, 467 and 468 IPC.
(2.) OPPOSITE Party No. 3, Sompal Singh moved an application before the ACJM, Muzaffar Nagar under Section 156 (3) Cr. P.C. for ordering Station Officer, Charthawal for registration of case and investigation against the applicant with the allegations that they prepared a forged and fictitious document in order to take wrongful gain and committed cheating with Kisan Sewa Sehkari Samiti, Biralasi and committed offence punishable under Sections 420, 467 and 468 IPC. After investigation the police submitted final report. On receipt of the above final report notices were issued to the complainant. He filed protest petition. The learned Magistrate on considering the above protest petition and evidence collected during investigation rejected the final report and summoned the applicants for trial for the offence punishable under Sections 420, 467 and 468 IPC. The above order has been challenged in this petition.
(3.) HEARD Shri N.L. Pandey, learned Counsel for the applicant, learned A.G.A., for opposite party Nos. 1 and 2, Shri Ashwani Kumar Misra, learned Counsel for opposite party No. 3 and perused the record.;