THAKUR MAHTO Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) This application has been filed for quashing the order dated 24.03.2006 passed by learned Judicial Magistrate Hazaribag in Complaint Case No. 1205 of 2005 corresponding to T.R. No. 1417 of 2006 whereby he took cognizance of the offences under Sections 419, 420, 467, 468, 471 and 120B of the Indian Penal Code.

(2.) It is submitted that in the complaint petition it is alleged that petitioners forged the signature of complainant in the year 1980 and by doing so they got the land of complainant transferred in their names. It is submitted that alleged offence said to had committed 25 years ago. From the allegation it appears that dispute between parties is purely civil in nature Accordingly it is summitted that impugned order cannot be sustained.

(3.) On the other hand, Sri R.A. Choubey, learned counsel appearing for opposite party no. 2 submits that from the allegations made at paragraph 12 & 13 of the complaint petition, offences of cheating and forgery is made out, thus there is no illegality in the impugned order.