KRISHAN KUMAR S/O LATE VISHANU PRASAD SHARMA R/O MOHALLA IMALI KANKHAL P.S. KANKHAL, DISTRICT HARDWAR Vs. STATE OF UTTARAKHAND,

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the petitioner has sought quashing of the order dated 27.05.2008, passed by Chief Judicial Magistrate, Hardwar, and order dated 14.08.2008, passed by revisional court (Additional District Judge/IIIrd Fast Track Court Hardwar).

(3.) IT appears that the petitioner (complainant) did never challenge the documents before the civil court that the same are null and void, nor any court has declared these deeds as forged one. The dispute between the parties is of civil nature relating to the property. In these circumstances, the Magistrate did not find it proper to direct to register the crime. The revisional court also re -examined the matter, and after hearing the parties concurred with the view taken by the Magistrate.