JANESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole defect pointed out by the Stamp Reporter is ignored.

(2.) This application under Articles 226 and 227 of the Constitution of India has been filed by the petitioner for quashing the final form no.34 of 2017 dated 28.02.2017 submitted by the Assistant Sub-Inspector of Police, who had investigated Karpi P.S. Case No. 160 of 2016 dated 18.10.2016 registered under Sections 420, 467, 468, 447, 380, 504, 147 and 148 of the Indian Penal Code.

(3.) The contention of the petitioner is that initially a complaint case was filed by the petitioner in the court of Chief Judicial Magistrate vide Complaint Case No. 284 of 2016, which was referred to the police under Section 156(3) of the Code of Criminal Procedure (for short 'Cr.P.C') pursuant to which Karpi P.S. Case No. 160 of 2016 was registered and investigation was taken up. The allegations made in the complaint were quite serious. In the complaint, it was alleged that the accused persons had cheated the petitioner by preparing a forged and fabricated registered sale deed.