- (1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) We have gone through the impugned order passed by the High Court. In our view, no cogent reason has been given by the High Court, while deciding the Criminal Writ Petition No.3917 of 2014, to reach the conclusion that the respondent herein did not create any false document. The order of the Session Judge was also placed before us. Hence in our view, the matter should be remanded to the High Court for hearing of Criminal Writ Petition No.3917 of 2014 afresh, in accordance with law, within four weeks.;