ABDUL MAJID Vs. HUKUMCHAND

JUDGEMENT

(1.) HEARD Mr. Kirtane. The applicant was a party to a civil suit No. 5 of 1919 decided by the Indore State High Court on 10-1-1921. It is alleged that the opponent in that suit had forged some documents. The applicant tried for a complaint to be filed by the Court against the opponents, but the Court refused to file any. Now the applicant himself has preferred a complaint on 6-1-1954 against the opponents under Sections 471 and 474, I. P. C. This complaint has been summarily dismissed by the Additional City Magistrate, Indore, and his decision has been upheld by the Sessions Judge, Indore.

(2.) IN this revision it is urged that the order is wrong. The relevant portion of Section 195 is the following:

(3.) MR. Kirtane contends that the Section can apply only when the offence is committed by a party to a proceeding; and therefore urges that after the termination of the proceedings the opponents cannot be considered to be "parties to the proceedings" and so Section 195 will not apply. He places reliance upon the observation made in Ajog Narain v. Emperor 1937 Bom. 14 (AIR V 24) (A), that the words "committed by a party to any proceedings in any Court" in Section 195 (1) (c) imply that the proceedings must be pending at the material time,