SRINIVASAN Vs. RAJARAM

JUDGEMENT

(1.) THE petitioner/Accused No,2 has filed the above Criminal Original Petition to call for the records of the learned Judicial Magistrate No.I, Ponneri, Tiruvellore District in C.C.No. 355 of 1996 on his file and quash the proceedings therein so far as it relates to the petitioner herein.

(2.) THE complainant has filed the complaint with the Judicial Magistrate No.I, Ponneri, Tiruvellore District in C.C.No. 355 of 1996 against three accused persons namely A1, the father of the complainant, A2, the brother of the complainant and A3, the uncle of the complainant for an alleged offence under Sections 467 of IPC and 467 r/w 109 of IPC.

(3.) THEREFORE, the complainant has alleged that the accused No,3 has committed offence under Section 467 of IPC, since he forged the signature of complainant and that Accused 1 and 2 committed the offence under Section 467 r/w 109 of IPC as they abetted A3 to prepare the forged document. The learned Magistrate has taken the above complaint on his file as C.C.No. 355 of 1996. The complainant, in support of his claim, has filed 5 documents and mentioned 5 witnesses including himself.