ANIL ANANT KARKHANIS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel appearing for the Petitioner, learned counsel appearing for Respondent Nos.1 to 3 and the learned APP appearing for Respondent No.4/State.

(2.) The Petitioner herein is the original complainant in Regular Criminal Case No.155 of 2003. The said complaint was filed in the Court of Chief Judicial Magistrate, Raigad at Alibag. The grievance raised in the said complaint against accused No.1 who is the real brother of the complainant and other two accused was that accused No.1 has produced document, on which he forged the signature of the complainant and then produced the same in Special Civil Suit No.12 of 2002 pending before the learned Civil Judge, Senior Division, Raigad-Alibag. According to the complainant the said forged and bogus document was submitted in the pending suit for the reasons stated in paragraph no.4 of the complaint.

(3.) The learned Chief Judicial Magistrate, Raigad at Alibag by its order dated 01/12/2003 issued process against Respondent Nos.1 to 3 under Sections 463, 464, 465, 468, 469, 470, 471 r/w 120B of the Indian Penal Code.