Amar Singh Chauhan, J. - (1.) Heard Sri Atul Pandey, learned counsel for the revisionists, Sri Manoj Kumar Agrawal, Advocate holding brief of Sri Arvind Agrawal for the complainant, learned AGA and perused the material on record.
(2.) The revisionist, Rakesh Kumar Pandey and one another, have preferred this revision against the order dated 5.8.2011 passed by the Judicial Magistrate, Firozabad in Case No. 1178/2011 (C.C. No. 22/2011) (State Vs. Rakesh Pandey and others) under Sections 420, 468, 471 and 120B IPC, P.S. Linepar, District Firozabad whereby the Magistrate took the cognizance under Section 190(B) Cr.P.C. and after registering the case, issue process against the revisionists.
(3.) Brief facts which give rise to this revision are that an FIR was lodged by the opposite party no. 2 with the allegation that in the proceeding of maintenance under Section 125 Cr.P.C., the revisionists have filed the forged certificate dated 6.1.2011 indicating the name of M/s Reena Designers said to be issued by the Inspector of Uttar Pradesh Dukan Avam Vanijya Adhisthan, Firozabad numbered as 4/1783 was filed by the revisionists on 10.1.2011. The said forged certificate was got issued by misleading the employee of the Assistant Labour Commissioner, District Firozabad and making forged signature of opposite party no. 2. The matter was enquired into by the Assistant Labour Commissioner, Firozabad and it was found that the said certificate was forged one and, therefore, it was cancelled on 27.1.2011 by the Kshram Pravartan Adhikari avam Nirikshak, Firozabad. The investigating officer after concluding the investigation submitted the charge sheet.;