LAXMINARAYAN UPADHYAY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission.

(2.) The petitioner who was arrayed as an accused in complaint case No. 9/2006 pending in the Court of JMFC, Gariyaband, has challenged the validity of registration of criminal case and issuance of process against him by the said Court on a criminal complaint filed by the respondent No. 2.

(3.) The brief facts are that on dispute of certain forged document pertaining to a loan transaction, a complaint case was filed by respondent No. 2 before the Court of JMFC Gariyaband, on which an enquiry was conducted and statements of witnesses were recorded and then after going through the entire material on record, the Magistrate directed for registration of the case under Section 420 of IPC and also directed for issuance of process against the petitioner.