- (1.) This revision has been filed against the judgment and order dated 01.03.2016, passed by learned Additional Chief Judicial Magistrate 4th, Meerut, in Criminal Case No. 244 of 2015, State of U.P. Vs. Surendra Kumar Sharma, arising out of Case Crime No. 597 of 2012, under Sections 420, 467, 468, 471 I.P.C., Police Station Nauchandi, District Meerut, whereby the discharge application of the revisionist has been rejected.
(2.) Heard learned counsel for the revisionists and learned A.G.A.
(3.) The allegation against the accused revisionist is that he forged a letter in the name of Registrar, Hon'ble Supreme Court, directing the District & Sessions Judge, Ghaziabad, to arrest the accused persons involved in a Criminal Case U/s 498A, 304B of I.P.C. and 3/4 D. P. Act and sent it to District Judge, Ghaziabad, by FAX. To verify the truthfulness of the letter, when correspondence was made from the Registrar of Supreme Court, it was revealed that the letter was fake and fabricated.The copy of the letter is available on record.;