AMIT JAIN Vs. SHALINI JAIN

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., applicant seeks following relief(s):-

(2.) In a criminal complaint case, the complainant alleged that the accused/applicant, by forging her signatures in the income tax return of 2010-2011, submitted income tax return and used the same in the proceedings of maintenance for deriving undue benefit. Learned counsel for the applicant submitted at Bar that the income tax return was never used by his client, but learned Magistrate has held otherwise.

(3.) The necessary facts have already been given in the summoning order passed by learned Magistrate on 26.09.2015. This court, therefore, need not reproduce those details in the body of the judgment, for the sake of brevity. Suffice will it will be to say that the allegation, in a nutshell, against the applicant is that he forged the signatures of his wife and submitted her income tax return to derive undue benefit in proceedings under Section 125 Cr.P.C.