SHIVCHARAN ROUTEL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Perused the record.

(2.) The petitioner has filed this petition under section 482 of the Cr.P.C. for quashing of the order dated 23.3.2011 passed in R.T.No.2392/2011 whereby the court below has taken cognizance against the applicant on the complaint filed by the respondent no.2 under sections 420, 467 and 468 of the I.P.C. with regard to submitting forged documents in support of his claim before the civil court.

(3.) This petition is filed mainly on the ground that the learned civil court in Civil Suit No.24-B/2004 vide judgment dated 19.4.2005 disposed of the civil suit with a finding that the disputed document was genuine, hence, with regard to the aforesaid document proceedings of criminal court is without jurisdiction and the finding of the civil court is binding on the criminal court, therefore, the impugned order be quashed.