- (1.) Heard learned counsel for the applicants, learned AGA and perused the records.
(2.) The prosecution case in brief is that the Mahesh had impersonated him as Harish (complainant) and executed registered agreement to sell of property of Harish without information to complainant. Only this much is written in complaint that applicants Virendra, Sanju and Amar Singh are friendly with him and had been involved in doing such acts in past.
(3.) This contention of learned counsel for the applicants Virendra, Sanju and Amar Singh is apparently correct that no overt act had been committed by them in execution of alleged forged registered agreement to sell which was executed on behalf of Harish by co-accused Mahesh. This contention is acceptable that not being marginal witness of the document in question and no evidence against these applicants, no case of commission of any offence or any overt act is made out by these applicants.;