BALVEER RAWAT Vs. STATE OF M.P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This revision petition under Sec. 397/401 of the Cr.P.C arises out of the order dated 23/10/2018 passed by Sixth Additional Sessions Judge, Gwalior (M.P.) in S.T. No. 14/2018 whereby application under section 227 of the Cr.P.C , 1973has been rejected.

(3.) Brief facts of the case are that petitioner has been charged with the offence under Sec. 420, 467, 468 and 471 of the Penal Code and it is alleged that petitioner has created a forged order-sheet dated 17/05/2017 regarding termination of execution proceedings and said documents has been filed in Caveat No. 274/2017 before the High Court. In enquiry, it was found that there was no such order passed by the Executing Court.