MOHAMMED HAFEEZ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner/A6 to quash the proceedings against him in C.C.No.3868 of 2021 on the file of X Additional Chief Metropolitan Magistrate at Secunderabad. The offences alleged against the petitioner are under Ss. 466, 474, 380, 109 & 120-B of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent - State. Perused the record.

(3.) The facts of the case are that on 1/2/2021 a complaint was filed stating that they found a forged and fabricated document which appears to have been executed on a Rs.100.00Non Judicial Stamp paper dt. 11/1/2021 and is in circulation on Whats-App application. The said document was allegedly attested and issued by XVI Additional Judge-cum-XX Additional Chief Metropolitan Magistrate, Hyderabad on 11/1/2021. Having examined the said copy of the affidavit it was known that no such affidavit was signed by the XVI Additional Judge-cum-XX Additional Chief Metropolitan Magistrate and it is a forged one. On the basis of the said complaint since the signature on the said document was not that of the Presiding Officer, though stamp and seal was affixed, the Police investigated into the said complaint.