DR. NAGENDRA RAI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of opposite party no.2.

(2.) The petitioner seeks quashing of order dated 22.05.2012, passed in Complaint Case No.2851 of 2011 (Trial No.3335 of 2012) by learned Judicial Magistrate, 1st Class, Gopalganj whereby the learned Judicial Magistrate, 1st Class, Gopalganj has taken cognizance of the offences under Section 465 of the Indian Penal Code.

(3.) The facts, as stated in the complaint petition, is that the complainant alleged that due to some partition dispute, the accused was antagonistic to him and also threatened to face the dire consequences. The complainant received the legal notice from his brother, the accused, asking to pay Rs. 15,00,000/- and cheque issued by him got bounced. The complainant had not issued any cheque to his brother rather the cheque-book was stolen by him and after making a false signature of the complainant, the same was presented in the bank.