MANJULA RAMLAL BAROT Vs. ISWARLAL P BAROT

JUDGEMENT

(1.) By this petition which is filed under Article 227 of the Constitution of india and under Section 482 of Cr. P. C. , the petitioner is challenging the order passed by the Magistrate in C. C. No. 47/s/84 whereby the learned Magistrate was pleased to reject the application filed by the petitioner seeking direction from the Magistrate for the production of a document from the respondents Nos. 1 to 5 - original accused. Brief facts which are relevant for the purpose of deciding this petition are as under :

(2.) The petitioner filed a criminal complaint in the Court of the Additional Chief metropolitan Magistrate against the respondents Nos. 1 to 5 for the alleged commission of offences punishable under Sections 347, 348, 386, 395, 506 (ii) read with sections 120-B, 34 and 114 of the IPC.

(3.) It is alleged in the said complaint that the respondents forcibly took possession of the premises where the complainant was residing with her husband, after obtaining a letter signed by petitioner's husband by threatening him of dire consequences if he did not sign the said letter.