- (1.) THE instant miscellaneous petition has been preferred by the petitioner against the order dated 16.9.2011 passed by the learned Addl. Sessions Judge, Srikaranpur in revision as well as the order dated 29.3.2010 passed by the A.C.J.M. Sri Ganganagar in Cr. Case No. 482/1999. The learned trial court by its order dated 29.3.2010 framed charges against the petitioner for the offence under Sections420, 467, 468, 471 and 120-B I.P.C. and the Revisional Court vide its order dated 16.9.2011 partly accepted the revision of the petitioner and has modified the order by quashing the order to the extent of the offences under Sections 467, 468 and 471 while maintaining the same for the offence under Sections 420 and 120-B I.P.C. Hence, the instant revision.
(2.) SUCCINCTLY stated the facts of the case are that a report was lodged by the learned Civil Judge cum Addl. Chief Judicial Magistrate, Sri Karanpur with the S.H.O., Sri Karanpur alleging interalia that the petitioner's Jeep had met with an accident and an F.I.R. No. 139/99 was registered in relation thereto at Police Station, Kesrisinghpur for the offences under Sections 279 and 337 I.P.C. The petitioner's jeep No. RNC- 6335 was seized by the police in connection with the investigation of the said F.I.R. The petitioner approached the trial court by way of an application under Section 451 Cr.P.C. seeking release of the jeep to him on Supardaginama. During the course of pendency of the application, the matter was posted for arguments on 6.10.1999 and on that day the petitioner's counsel filed the vehicle's Registration Certificate and the Insurance Cover Note in the Court. The Insurance Cover Note No. A.N.020467 was purported to have been issued by the Development Officer Mr. Ashok Khunger of the United India Insurance Co. Ltd. The insurance cover note was issued by the Development Officer on 5.10.1999 at Malot and on the insurance cover note there was a seal appended that the physical inspection of the vehicle was done at the time of issuing the cover note.
(3.) THE Presiding Officer directed filing of the F.I.R. with the allegation that the cover note issued by Ashok Khunger after alleged physical verification done at Malot on;