- (1.) Heard learned counsel for the petitioners and learned A.G.A. for the State.
(2.) By means of this petition, under Section 482 of Cr.P.C., petitioners have prayed for quashing the impugned order dated 21.11.2014 passed by learned Additional Sessions Judge, Court No.2, District Gonda and the order dated 23.11.2013 passed by learned Chief Judicial Magistrate, District Gonda and the proceedings of Misc. Case No.1068 of 2013 arising out of Case Crime No.150 of 2012, under Sections 419, 420, 467, 468, 471 IPC, Police Station Chhapiya, District Gonda pending in the court of learned Chief Judicial Magistrate, Gonda.
(3.) Brief facts for deciding this petition are that an FIR was lodged by the opposite party no.4 Mohd. Jasim, Naib Tehsildar, Tehsil Mankapur, District Gonda against the petitioner in pursuance of the complaint made by opposite party no.5 Rajendra Prasad Verma with the allegation that the petitioner have committed forgery in the revenue record. After conducting the investigation, the police submitted final report. Learned Magistrate issued notice to opposite party no.4 to file protest petition in case he is not satisfied with the final report submitted by the police but inspite of opposite party no.4, the opposite party no.5 filed protest petition. After considering the protest petition, learned Magistrate vide order dated 23.11.2013 rejected the final report and directed for further investigation. Aggrieved by the order dated 23.11.2013, the petitioners preferred revision before learned District and Sessions Judge, Gonda and the same has been dismissed vide order dated 21.11.2014. Aggrieved by the aforesaid two orders, the present petition has been filed by the petitioners.;