BADRI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application under Sec. 482 of the Code of Criminal Procedure has been filed to quash the order dated 4.2.2005 passed by the 1st Additional Sessions Judge, East Champaran, Motihari in Criminal Revision No. 266 of 2003 thereby and thereunder the learned Additional Sessions Judge has affirmed the order of cognizance dated 11.7.2003 passed by S.D.J.M., Raxaul at Motihari in Complaint Case No. 103 of 2003.

(2.) ON perusal of the complaint petition it appears that the only allegation against the petitioners is that they executed a sale deed dated 1.4.2003 in favour of Baidya Nath Prasad Yadav in respect of the land giving boundary of the complainant 'sland with intention to commit forgery etc. and to grab the land of the complainant.

(3.) CONSIDERED the submission of learned counsel for the petitioners, perused the document filed by the petitioners and also considered the allegations levelled in the complaint petition. On perusal of the complaint petition it is quite clear that it is totally a civil dispute. The allegations do not disclose any criminal offence particularly of Sections 465 and 467 of the Indian Penal Code. Apart from it the error has already been corrected through the registered document.