C L NAGARAJEGOWDA Vs. C N CHANDRANARAYANAGOWDA

JUDGEMENT

(1.) Heard learned counsel for the petitioner. Learned counsel for respondent is absent and has not addressed any arguments. Perused the records.

(2.) Petitioner filed a private complaint before the Addl. Civil Judge and JMFC, Hassan, seeking action against the respondent for the alleged offence punishable under Sections 420, 463, 468 and 471 of IPC on the ground that the respondent forged the grant certificate dated 27.07.1949.

(3.) The learned Magistrate took cognizance of the offence and issued summons to the petitioner. However, at the time of hearing before charge, by order dated 07.08.2013, learned Magistrate acting under Section 245(1) of Cr.P.C. discharged the respondent/accused of the above offences. In paragraph No.8 of the said order, the learned Magistrate has observed as under: