TEJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the applicant, the learned Additional Government and learned counsel for the complainant, Sri Abdul Rasheed.

(2.) OBJECTION filed by Sri Abdul Rasheed be taken on record.

(3.) THE submission of the learned counsel for the applicant is that the first information report was lodged on the basis of an application made by the complainant under Section 156(3) of Cr.P.C. It is further submitted by the learned counsel for the applicant that the complainant purchased the land on 15.4.1997 and constructed a house on it. It is further contended that the first information report of the present case was lodged after a gap of about 12 years. It is specifically mentioned in the first information report that the date and time of occurrence is 15.4.1997, time not known and the date and time of lodging the first information report is 29.04.2009 at 20.40. The allegation in the first information report is that the accused applicant took part in executing forged registry and for the same preparing forged documents and also threatened the complainant. Learned counsel for the applicant also submits that the matter is of civil nature and as alleged in paragraph 22 of the application there is no previous criminal history and the same has not been controverted by the State Counsel.