PUSHPENDRA SINGH BHATI,J. - (1.) Petitioner has preferred the present misc. petition under Section 482 of Cr.P.C. claiming the following relief:- "It is, therefore, prayed that this criminal misc. petition may kindly be allowed and the order dated 26.07.2019 passed by learned Additional Session Judge, Gharsana and the order dated 20.11.2018 passed by learned Judicial Magistrate Gharsana, may kindly be declared illegal, and may kindly be quashed and set aside and the police authorities, may kindly be directed to submit the statements as prayed in the application filed U/s 91 Cr.P.C."
(2.) Brief facts of this case, as noticed by this Court, are that the complainant respondent No. 2 filed a complaint under Section 154 of Cr.P.C. before the S.P. Sri Ganganagar which culminated into FIR bearing No. 463/2015 being registered at Police Station Gharsana for the offences under Sections 420, 467, 468, 471 and 120-B of IPC.
(3.) The bone of contention in the present matter is that the petitioner moved an application on 15.07.2017 under Section 91 of Cr.P.C. for summoning the statements of the petitioner which was taken by the then investigating officer Gopi Ram. Learned court below has dismissed the application and the said dismissal order was affirmed by the learned Revisional Court on 26.07.2019.;