PADOHI RAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This application under Section, Cr. P.C. has been filed with a prayer to quash the proceedings in Case Crime No. 44 of 1985 under Sections 419/420/467/120-B, I.P.C.

(2.) Facts in brief are that one Balihari s/o Jokhan r/o Jungle Jhanjhwa, P.S. Pipiganj, District Gorakhpur is the owner of some agricultural land. It is alleged that Padohi and others forged signatures of Balihari with the intention to usurp his agricultural land. Padohi and others hatching a conspiracy impersonated and forged documents to deprive Balihari of the land.

(3.) On coming to know of it Balihari filed an application before the competent Magistrate under Section 156(3) of the Code of Criminal Procedure whereupon a case was registered at P.S. Pharenda. After completing the investigation a charge-sheet was filed. Meanwhile Padohi and others slipped away from their houses and ultimately surrendered themselves in the Court of Judicial Magistrate-I, Gorakhpur who granted the bail. Thereafter, Balihari moved an application for cancellation of bail of Padohi Ram which was allowed by the learned Sessions Judge, Gorakhpur.