MAHESH KHUBANI Vs. RAJKUMAR SHARMA & ANOTHER

JUDGEMENT

(1.) This application is filed under Section 482 r.w.s. 340 of Cr.P.C. for quashing proceedings against respondent No.1 for producing forged document before this court.

(2.) The relevant facts are that wife of applicant Bhawna purchased a house situated at 8 Jail Road, New 24, Devi Ahilya Road, Indore from heirs of late Bhikaji Sharma on 01.12.2010. Thereafter, respondent No.1 on the basis of forged documents also registered a sale deed in respect of some property.

(3.) Respondent No.1 filed an application under Section 482 Cr.P.C. for quashing the criminal proceedings against him under Section 482 Cr.P.C. which was registered as M.Cr.C. 1968/2014. This application was withdrawn by respondent No.1 and the court while allowing withdrawal of the application observed as under:-