N.L.Tibrewal, J. - (1.) This petition under section 482 Cr. P.C. is directed against the order dated January 18, 1990 of Additional Munsifl'& Judicial Magistrate, Karauli in criminal case no. 97/89.
(2.) The facts and circumstances under which this petition has come before this court may be narrated.
(3.) The complainant Kedar Prasad submitted a written report at Police Station, Hindon City on April 4, 1981 though the said report is dated March 18, 1981. In the said report he stated that Rs. 2 000/- were borrowed by him from the petitioner Ram Dayal Goyal on June 16, 1970 and for the security of the amount he had pledged some ornaments as described in the complaint. It was further stated that the petitioner in his statement recorded by Addl. Munsiff and Judicial Magistrate, Hindon City in the civil suit filed by him for the recovery of the amount has denied the writings made on the back of the pro-note and the receipt about the pledging of the ornaments at the time of advancement of the loan to him. He also stated that the petitioner had teen making false assurances to return the ornaments in a day or two.;