SATRUGHAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS is an application under Section 482 of the Code of Criminal Procedure, 1973 (in short 'the Code') for quashing an order dated 24. 3. 1995 passed by the learned Magistrate, taking cognizance for the offence under sections 467, 468, 471, 474, 120b and 114 of the Indian Penal code against the petitioner.

(2.) BEFORE going to the main question, which has been raised in this case, it would be appropriate to have a brief survey of some of the facts. The complainant (opposite party no. 2) approached the Chief judicial Magistrate, Patna, by filing a petition of complaint alleging that the petitioner in collusion with the Revenue Authorities forged certain Revenue receipts and records to obtain an order in his favour from the Deupty Collector, Land Reforms, patna (D. C. L. R.), in Jamabandi Cancellation case No. 1 of 1994-95.

(3.) FROM the relevant facts as alleged by the parties, there is no dispute that different litigations are going on with respect to the property which was purchased in the year 1974.