RAJU LAXMAN JOGDANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of parties. The complainant has filed affidavit-in-reply, wherein it is submitted as under:

(2.) We have perused the complaint. The complainant has made allegations that false agreement for sale was prepared with the forged signature by the petitioner/accused. Therefore, a complaint was filed for offence under Sections 420, 467 & 471 of the Indian Penal Code. The complainant has specifically mentioned in para No. 3 of the complaint that he has alternate remedy to file a civil suit. The learned Judicial Magistrate, First Class passed order under Section 156(3) of the Criminal Procedure Code.

(3.) The photostat copy of the Sauda Pavati dated 4/12/2013 is annexed at Exhibit C to the petition.