N.N. Mathur, J. - (1.) By way of instant revision petition under Section 482 of the Code of Criminal Procedure, the petitioner seeks to quash the First Information Report No. 253/2000 dated 7.8.2000 Police Station, Makrana District Nagaur for offence under Section 467, 468, 471, 420, 469 and 120-B I.P.C.
(2.) It is alleged that the quarry licence held by the petitioner is illegal and forged for the reason that he made some over writings in the licence and thereby made Mine No. 206 as Mine No. 204. It is further alleged that on the licence, the signatures of Mining Engineer is forged and there is no record in the Mining Department. It is also alleged that carbon copy of the Mine licence available in the Mining Office and the licence possessed by the petitioner do not tally and even the said copy does not bear the signatures of Mining Engineer. Some more allegations have been made in the complaint.
(3.) Learned Public Prosecutor has brought to my notice that investigation is over and the charge-sheet is ready for filing before the competent court.;