SUBH KARAN CHORARIA Vs. JADUNANDAN SHARMA

JUDGEMENT

(1.) - The accused petitioners (2) Subh Karan Choraria and Man Mal Jam have filed this Revision application for quashing the proceedings of the Criminal Case No. 1066-C of 1988 pending in the Court of Mr. Haque, Judicial Magistrate, Guwahati.

(2.) The statements/allegations in the complaint petition coupled with the statement of the complainant under section 200 of the Cr.P.C. have focused a prima facie case to form opinion by the Magistrate, taking cognizance of the alleged offence, of having sufficient grounds for proceeding.

(3.) The only question for consideration is whether there was bar under section 195(l)(b)(ii) for the Criminal Court to take cognizance of the offences under section 465/ 468/471 of the I.P.C. (Forgery, Forgery for cheating and using forged document as genuine) on the complaint of Sri Jadunandan Sharma, where the copy of the alleged forged document was filed produced in the Civil Court in connection with a suit.