CHOTHMAL NARAYANJI Vs. RAMCHANDRA GOVINDRAM

JUDGEMENT

(1.) COMPLAINANT Chothmal who is a landlord filed a complaint under Section 467, I. P. C. against his tenant Ramchandra that the latter had submitted an application to the Indore Electric Supply Authorities in the name of the complainant and purporting to bear the signature of his son Manakchand stating that the said complainant had no objection to the grant of electric connection in the premises of the tenant. This application was in fact not signed by his son Manakchand but his signature was forged by the accused.

(2.) IN this complaint the trying Magistrate passed order under S. 363, Criminal P. C. discharging the accused holding that even if all the facts stated by the complainant be assumed it cannot be said that an offence under Section 465, I. P. C. is committed by the mere fact of making a false document.

(3.) THIS view was confirmed by the learned Second Additional Sessions Judge, Indore. The complainant has therefore preferred this revision application.