Satendra Kumar Singh vs Mukhtar Singh
2022 Latest Caselaw 6904 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR

                                    Order Sheet

                         Criminal Revision No.1057 of 2017

                   Satendra Kumar Singh Versus Mukhtar Singh




17/11/2022        Ms Prachi Singh, counsel appears on behalf of Mr.Shikhar Sharma,
             counsel for the applicant.

                  Mr.Umesh Pandey, counsel for the respondent.

The complainant has filed this criminal revision against the judgment of acquittal dated 9.8.2017 passed by the First Additional Sessions Judge to the Court of Additional Judge, Durg in Criminal Appeal No.26/17, in which application has been preferred for making enquiry against the respondent/non-applicant and accused has already pleaded guilty, which has been forged in the judicial record. An affidavit has been filed by applicant-Satendra Kumar Singh and such an application was preferred by Mr.Shikhar Sharma, Advocate. Upon due consideration, this Court by order dated 23.7.2019 directed the concerned trial Court to make enquiry and submit its report.

Mr.Satyanand Prasad, Judicial Magistrate First Class, Durg has made an enquiry and submit its report dated 16.8.2022. After such enquiry, he found that no forgery was made and all proceedings have been done strictly according to the judicial norms and accused has also abjured his guilt.

Call for the records.

Post this matter for final hearing.

Sd/-

   B/-                                                  (Deepak Kumar Tiwari)
                                                              Judge