G S SALUJA Vs. STATE

JUDGEMENT

(1.) THE petitioners, who are husband and wife are aggrieved by 2 different orders where-under taking cognizance of complaints filed by the 2nd respondent in both petitions, the 2 have been summoned.

(2.) THE complaint in question pertains to stated offences committed by the petitioners as also alleged co-accused, Punita Saluja, relating to Sections 467/467/477A/420 IPC read with Section 109/120-B/34 IPC.

(3.) SUFFICE would it be to state that in view of the law declared by the Constitution Bench reported as (2005) 4 SCC 370 Iqbal Singh Marwah and Anr. vs. Meenakshi Marwah and Anr., since the alleged forgery do not relate to documents in Court record but relate to stated fabrication resorted to outside the Court, Section 195 Cr.P.C. would have no application.