SHILKAUR Vs. GURBACHANSING KARAMSING

JUDGEMENT

(1.) The petitioners herein have prayed for quashing of a criminal complaint bearing Criminal Case No.2071 of 1997 pending before the court of Metropolitan Magistrate, Court No.16, Ahmedabad. Petitioner No.2 is the brother of respondent No.1. Respondent No.1 had lodged the above mentioned complaint. Petitioner No.1 is the wife of petitioner No.2.

(2.) In the complaint, it is stated, inter alia, that the petitioners have fabricated a document purporting to carry the signature of the complainant which document was made to evidence handing over of the property by the complainant to the petitioners.

(3.) It appears that there were certain civil disputes between the parties which led to suit being filed before the civil court. Before the said court, the above-mentioned document was produced by the petitioners. As per the complaint, the same was produced in Civil Suit No.1046/86 on 28.2.95. Learned advocate for the complainant points out that before the said Court also the complainant had denied the signature on the document. On the basis of the allegations, the petitioners are alleged to have committed offence under section 467,468, 471 read with 114 of the Indian Penal Code.