Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioner being aggrieved with the order dated 22.7.2011 passed by the Addl. Sessions Judge No.2, Sriganganagar (hereinafter referred to as the revisional court), whereby the Criminal Revision Petition No.24/2010 preferred on behalf of the petitioner has been dismissed.
(2.) The said revision petition was filed by the petitioner being aggrieved with the order dated 20.6.2009 passed by the Chief Judicial Magistrate, Sriganganagar (hereinafter referred to as the trial court) in FR No.46/98, arising out of FIR No.184/92 of Police Station Kotwali, Sriganganagar for the offence punishable under Section 420 IPC.
(3.) Brief facts of the case are that the petitioner has got registered an FIR at the Police Station Kotwali, District Sriganganagar contending that he is the Regional Manager of the RIICO Ltd. Udhyog Vihar, Sriganganagar and he was out of Sriganganagar from the evening of 10.4.1992 till the morning of 20.4.1992. It is alleged that when he returned to the office on 20.4.1992, he found that one letter dated 10.4.1992 was dispatched from his office, however, the said letter is forged one and it does not contain the signatures of the complainant and the respondent No.2 Ravi Setia has forged this letter with the intention to cheat the RIICO.;