KHURSHEED ANWAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS is an application for quashing the order dated 15.12.2003 passed by Sri Bhola Nath Tiwari, Judicial Magistrate, 1st Class, Muzaffarpur, in Tr.No. 665/2003 by which he directed the petitioner to deposit the gift deed dated 19.6.1993.

(3.) THE complainant in the court below filed a petition to this effect that original gift deed challenged by him was lying with the petitioner. Since, the genuineness of the gift deed was challenged which is said to be lying with the petitioner, so a direction was sought from the court below for production of the aforesaid gift deed by the petitioner.