- (1.) The contour of the relevant facts and material, which needs a necessary mention for the limited purpose of deciding the sole controversy, involved in the instant petition and emanating from the record, is that petitioner Beant Singh (complainant) has filed a criminal complaint against the respondentsaccused for the commission of offences punishable under Sections 406, 420, 427, 467, 468, 471 and 120-B IPC read with Sections 52 and 191 of the Motor Vehicles Act, 1988.
(2.) Taking cognizance of the complaint and considering the entire oral as well as documentary preliminary evidence on record, the trial Magistrate summoned the accused to face their trial on accusation of having committed the offences punishable under Sections 406, 427, 468 and 471 IPC only, by means of summoning order dated 28.3.2003 (Annexure P1).
(3.) Thereafter, the trial Magistrate closed the pre-charge evidence of the complainant, by way of impugned order dated 3.11.2006 (Annexure P2). The revision petition filed by him was dismissed as well, by the revisional Court, by virtue of impugned order dated 19.5.2010 (Annexure P3).;