- (1.) This criminal misc. petition has been filed by the petitioner with the prayer that the adverse remarks made by the learned Sessions Judge, Jaipur District, Jaipur in his order dated 19.09.1997 be expunged.
(2.) Broadly stated the facts of the case are that a representation was made by Kajod Mal son of Nathu Lal Meena to Tehsildar Amer and the same was sent to the Police which came to be registered as F.I.R. No. 245/97 at Police Station Amer for the offences under Sections 420, 468 & 471 I.P.C. The primary allegation made by the informant in the report was that his 'pucca house' situated at village Kukas in Tehsil Amer and one Smt. Amarjeet Kaur daughter of Hakam Singh filed an affidavit before the Tehsildar Amer and deposed about the said house as her property. On the basis of the said affidavit, she procured a solvency certificate and it is alleged in the report that the said act was to grab the house owned by Kajod Mal.
(3.) After lodging of the report, the investigation commenced and it was routed through many authorities of the police department. During the investigation the case file was also placed before the petitioner and appropriate directions in respect of investigation were given by him.;