SHAIKH GULAM RASOOL Vs. SHAMSHODDIN MAJIDKHAN

JUDGEMENT

(1.) The applicant/complainant impugned the order of the learned Chief Judicial Magistrate, Ahmednagar below Exh. No.1 in R.T.C. No. 344/2011 dtd. 16/2/2015 dismissing the complaint under Sec. 203 of the Code of Criminal Procedure. (Cr.P.C. for short)

(2.) Heard the counsel for applicant and the learned counsels for respondents.

(3.) The brief facts of the case were that the applicant had preferred a complaint under Sec. 200 of the Code of Criminal Procedure alleging that the respondents/accused No.1 to 8 managed to delete the entry of name of his mother from 7/12 extract and then sold the property from Survey No.60 of village Nalegaon Taluka and District Ahmednagar with a view to deprive right of the applicant. The dispute between the applicant and respondents No.1 to 8 has a chequered history of filing civil suit for partition. The civil suit of the applicant for partition was dismissed. However, his appeal was allowed by the District Court. This Court dismissed the Second Appeal of respondents No. 1 to 8. They have preferred the Special Leave Petition before the Hon'ble Supreme Court and on the date of filing of the complaint it was pending. When the alleged forgery was committed, the execution of partition decree before the Revenue Authority was in progress.