SHIV KUMARI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD .

(2.) THE present application has been filed for quashing the order dated 24.4.99 by which the learned Subdivisional Magistrate, Dumraon has initiated a proceeding under Section 145 of the Code of Criminal Procedure (in short 'the Code ') being Case no. 60A of 1999 and the revisional order dated 16.6.99 passed in Cr. Rev. no. 46 of 1999 by which the revision against initiation of the proceeding has been dismissed.

(3.) THEREAFTER the petitioner has filed a title suit for cancellation of certain forged and fabricated documents.