SURJEET SINGH Vs. STATE

JUDGEMENT

(1.) The controversy involved in this petition is that a challan has been presented for prosecution of the petitioner on the ground that he has allegedly forged the Rent Deed. Simultaneously, a suit titled Ram Chand v. Shiv Ram has also been instituted before the learned Munsiff, Kathua wherein issue No. 10 has been framed in the following terms : "Whether rent note dated 30-3-1976 is forged and does not bind the defendant ? OPD."

(2.) Petitioner presented an application for dropping of the proceedings before the Chief Judicial Magistrate, Kathua where the petitioner is facing trial. The learned Magistrate after hearing the parties has come to the conclusion that it is not a case where proceedings could be dropped and dismissed the application vide impugned order dated 15/03/2001 which has been assailed in this petition.

(3.) Heard the learned Counsel for the parties.