- (1.) THE matter comes up on an application (CRLMA No.897/2014) for taking documents on record.
(2.) FOR the reasons stated in the application, the application (CRLMA No.897/2014) is allowed and the documents annexed with the said application be taken on record.
(3.) THIS criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioner with a prayer for quashing the order dated 05.11.2012 passed by the Chief Judicial Magistrate, Jodhpur (hereinafter referred to as 'the trial court') in Criminal Regular Case No.323/2011, whereby an application filed by the petitioner with a prayer for droping the proceedings pending against him has been rejected by the trial court. Being aggrieved with this the petitioner has filed this criminal misc. petition. The petitioner is facing trial for the offences punishable under Section 420, 467, 468 and 471 IPC before the trial court. The allegation against the petitioner is this that he has obtained a patta from Urban Improvement Trust, Jodhpur (hereinafter referred to as 'the UIT') for a piece of land measuring about 65 X 80 feet in Khasra No.582 of village Mandore on the basis of forged documents. It is alleged that the petitioner had applied for said patta with the UIT in the name of Amar Singh but has produced the voter list for the year 1980 and a Khasra Girdawari to village Mandore, wherein by interpolation, he has written his name in place of Gouru Singh.;