Nisha Gupta, J. - (1.) Both these two petitions arise out of a common order and between the same parties, hence decided by this common order. The facts are taken from SB Cr. Misc. Pet. No. 60/2011.
(2.) This petition has been filed against the order dated 4.12.2004 passed by Additional Chief Judicial Magistrate, Mahawa, Distt. Dausa whereby cognizance has been taken against the petitioner.
(3.) The relevant facts of the case are that complainant Babulal filed a criminal complaint on the averment that his uncle lodged an FIR No. 118/2001 at Police Station Halena, Distt. Bhatarpur for offence under Sections 147, 323, 341 and 379 IPC and complainant further alleged in the complaint that to save co-accused Hari Singh S/o Ram Dayal, the Doctor petitioner prepared a forged certificate dated 12.6.2001 by which it was shown that accused Hari Singh was hospitallized on the day of occurrence and on the basis of this forged document, Hari Singh was not charge-sheeted in FIR No. 118/2011. The contention of the complainant is that both the accused has forged the document and the complaint was sent for investigation under Section 156(3) Cr.P.C., and after completion of investigation, final report was filed. Protest petition was filed by the complainant. Cognizance has been taken against the present petitioner after enquiry under Section 200 Cr.P.C., revision has also been dismissed, hence this petition.;