IQBAL SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The complainant Iqbal Singh has filed the present petition under section 481 Crimial P.C., being aggrieved against the order judgment dated Sept. 2, 1989 of Addl. Sessions Judge No. 1, Sri Ganganagar by which he has confirmed the order dated March 29. 1984 of Munsiff & Judicial Magistrate, Padampur, who had dismissed the complaint filed by the parties.

(2.) The dispute relates to the year 1980. The basis of the dispute is a will, which according to the complainant-petitioner is a forged one. The trial Magistrate after bolding an enquiry under section 200/202 Crimial P.C. dismissed the complaint under Sec. 203 Cr.P C. after giving reasons. It is note worthy the prior to it. the police had also submitted a final report and on the protest petition of the petitioner, the enquiry was held under section 200/202 Crimial P.C.

(3.) The order of the learned Magistrate has been confirmed by the learned Additional Sessions Judge No. 1, Sri Ganganagar in exercise of revisional powers under section 397 Crimial P.C.