UPENDRA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) By the Court. Opposite Party No. 2 filed Complaint Case No. 812 of 1999 in the Court of Chief Judicial Magistrate, Saharsa. Allegation made in the complaint petition was that when she filed Title Suit No. 48 of 1996 in the Court of Subordinate Judge, Saharsa, petitioners during the trial produced forged sale-deed. Learned Magistrate examined the complainant on solemn affirmation and after enquiry took cognizance of the offence under Sections 407, 471 and 120-B of the Indian Penal Code and directed for issuance of summons against the petitioners.

(2.) Aggrieved by the same petitioners preferred Criminal Revision No. 81 of 2000 and the Ist Additional Sessions Judge, Saharsa by order dated 4.1.2001 dismissed the revision application.

(3.) Aggrieved by the aforesaid orders, petitioners have preferred this application and pray for quashing of the order dated 27.11.1999 passed by the learned Magistrate in Complaint Case No. 812 of 1999 issuing process and the order of the revisional Court dismissing the revision application, referred to above.