JANARDHAN KASHINATH PAL Vs. HARISHCHANDRA LADU NAIK

JUDGEMENT

(1.) This revision by original complainant is directed against the revisional order passed by learned Sessions Judge, North Goa allowing the revision preferred by the accused whereby the learned Judge quashed and set aside the complaint filed by the present applicant for the offences punishable under Sections 181, 463 and 464 read with Section 34 of I.P.C.

(2.) It was the applicant's case that the non-applicants accused persons as well as the applicant claim through one Shankar Pal. The applicant claims to be grandson of Shankar. The accused persons, suppressing existence of the applicant, made a declaration before the Notary Ex-Officio Sub- Registrar omitting to show that the applicant is one of the heirs of Shankar. This declaration was sought to be used by the accused nos.4 to 6 for applying for getting their namesmutated in the properties. The applicant, therefore, filed complaint before learned Judicial Magistrate, First Class, Bicholim. Learned Magistrate examined the complainant as well as two other witnesses including the Sub-Registrar and then proceeded to issue process for the offences punishable under Sections 181, 463 and 464 read with Section 34 of I.P.C. by his order dated 12/04/2007.

(3.) Aggrieved thereby the accused persons preferred revision which came to be allowed by an impugned order.