- (1.) This petition under Section 482 Cr.P.C. has been filed by the petitioners challenging the judgement and order dated 1.12.2015 passed by the Additional Sessions Judge Court No.9, Faizabad in Criminal Revision No. 71 of 2015, whereby the revision filed agaisnt the summoning order dated 17.3.2015 passed by the Chief Judicial Magistrate, Faizabad in Complaint Case No. 7476 of 2014, has been dismissed.
(2.) The brief facts are that the opposite party no.2 filed a complaint against the petitioners with the allegations that a case between the parties was pending in the consolidation court which was dismissed on 19.3.2014 for non prosecution. It was further alleged that the petitioners filed an application for restoration on 4.11.2004 forging the signature on the application. The signature on the said application was challenged and on the basis of the report of expert, the said application for restoration was rejected on the ground that it did not bear the signature of the party. Thus the petitioners are guilty of forging signatures on a document which was filed in the court proceedings and the object for such act was to grab the property. The learned Magistrate on the aforesaid complaint examined the opposite party no.2 and also inquired the matter under Section 202 Cr.P.C. and by the order dated 17.3.2015, passed an order summoning the petitioners to face trial under Sections 420, 465, 468 IPC.
(3.) Feeling aggrieved by the aforesaid summoning order, the petitioners preferred the criminal revision which was also dismissed on 1.12.2015.;