- (1.) Heard learned counsel for the applicant and the learned A.G.A.
(2.) The present 482 Cr.P.C. petition has been filed by the applicant for quashing of the summoning order dated 2.6.2011 and the charge sheet dated 15.6.2007 as well as proceedings of criminal case no.576 of 2007, whereby the cognizance has been taken against the applicant under Sections 467, 468, 469, 471, 420, 120-B IPC, P.S. Kadaura, District Jalaun, pending in the court of Judicial Magistrate, Kalpi, District Jalaun.
(3.) According to the prosecution case the applicant and other accused persons had surreptitiously executed a sale deed by preparing forged documents. After lodging of the first information report against the applicant and other accused persons, the Investigating Officer collected the credible evidence and submitted charge sheet against as many as nine accused persons including the applicant.;