MAHESH CHAND Vs. B JANARDHAN REDDY

JUDGEMENT

(1.) Leave granted.

(2.) The complainant is the appellant herein. He lodged a First Information Report against the respondent on 19th July, 1997, alleging, inter alia, therein that a sale deed and acknowledgment purported to have been executed by him were forged and fabricated documents and the respondent wrongfully trespassed into the lands bearing Survey Nos. 100/1 and 101/1 situate at Serlingampaly in the District of Ranga Reddy, Andhra Pradesh. The Forensic Science Laboratory to whom the said sale deed and acknowledgement were sent for a scientific opinion allegedly in its opinion dated 31st October, 1997 stated that the said sale deed and acknowledgment were forged documents.

(3.) However, in the meanwhile being not satisfied with the investigation carried out by the police authorities, he filed a criminal complaint in the Court of the Additional Judicial First Class Magistrate, (West and South), Saroornagar in the District of Ranga Reddy against the respondent herein, alleging commission of offences under Sections 420, 426, 447 and 448 of the Indian Penal Code. It is admitted that two civil suits are also pending between the parties. The Investigating Officer, however, upon investigation of the matter came to the conclusion that the dispute between the parties was a civil dispute. He also arrived at a conclusion that the appellant herein had executed the acknowledgment. A case disposal report on the said basis was filed before the learned Magistrate.