UPENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) This is an application for quashing the order dtd. 11/9/2017 passed in complaint case no.221/16 (Tr. No.1376/17) by learned Sri Madwendra Singh, S.D.J.M, Arwal, by which he has pleased to take cognizance under Ss. 465, 420 of the IPC against the petitioner, pending in the court of S.D.J.M. Arwal.

(3.) The prosecution case in brief is that one Manju Devi, w/o late Lal Babu Singh, of village- Chhotki Ahiyapur filed a complaint petition before the court of learned C.J.M. Arwal, stating therein that on 21/3/2016 at about 10 A.M. to 4 P.M. Sima Kumari filed a petition before the court of Circle Officer, Arwal for mutation of her land vide case no.1865. The complainant alleged that the petitioner in collusion with accused Sima Kumari put her false signature of the complainant and also Sandhya Kumari upon notice issued from the Circle Officer, Arwal. The complainant further stated that the petitioner did not meet ever complainant and Sandhya Kumari. The complainant further stated that Sima Kumari made forged signature of the complainant and Sandhya Kumari on consent paper for the purpose of grabbing the share of the complainant, and also to obtain order from the court. The complainant further stated that after knowing the aforesaid fact, complainant took certified copy of the same exercising Right to Information Act, on 21/6/2016 and informed the police station but the police did not took any action against accused persons.