Sandeep Mehta, J. - (1.) Heard counsel for the petitioner and the Public Prosecutor. Perused the impugned order.
(2.) The petitioner, when he was a Notary Public, at the relevant time, he attested a sale letter, on which the petitioner made an attestation admittedly on the basis of information of accused Manish. Now, on a complaint being filed, the petitioner has been summoned as an accused for the offences of cheating, forgery and conspiracy by the order dated 6.10.2003 passed by the Judicial Magistrate, First, Class, Sanchore, District-Jalore.
(3.) The aforesaid order has been assailed by way of filing this miscellaneous petition.;