- (1.) RAVINDRA Singh, J. This application has been filed with a prayer to quash the charge-sheet dated 12-6-2006 in Case No. 104 of 2006 under Sections 465, 467, 471, 420 and 120-B, I. P. C. pending in the Court of learned Additional Chief Judicial Magistrate-I, Mathura vide Criminal Case No. 3606 of 2006.
(2.) THE matter was investigated by the I. O. who submitted the charge-sheet dated 12-6-2006 in the Court of learned additional Chief Judicial Magistrate-I, Mathura. Considering the same, the learned Magistrate has taken the cognizance and summoned the applicants to face the trial. Being aggrieved from the charge- sheet submitted by the I. O. against the applicants the present application has been filed with a prayer to quash the same. Heard Sri D. K. Dewan, learned Counsel for the applicants learned A. G. A. and Sri Vivek Dubey, learned Counsel for O. P. No. 2. The facts in brief of this case are that the FIR has been lodged by Randhir Singh on 28-5-2006 in respect of the incident which had occurred on 15-7-1999. The allegation against the applicants is that they have prepared a forged sale-deed in respect of the land of the first informant. The FIR has been lodged in pursuance of the order passed under Section 156 (3), Cr. P. C. It is alleged that first informant and his two brothers namely Mokham Singh and Roopesh Singh are tenure holders of the land of Gata Nos. 30, 32, 35 and 31 having the total area of 1. 982 hectare. No other person has any share in the aforesaid land. The co-accused Kripal Singh, and Nripal Singh are mischievous persons having political relations. They executed a forged sale-deed in respect of the land of the first informant and his brothers in favour of the applicant Smt. Vinod Kumari on 15-7-1999.
(3.) IT is contended by learned Counsel for the applicant that on the basis of the material collected by the I. O. no offence is made out against the applicants and there is no evidence to show that the applicants have committed any forgery in furtherance of any criminal conspiracy. In the present case the FIR has been lodged in pursuance of the order passed under Section 156 (3), Cr. P. C. During investigation the charge-sheet has been submitted after recording the statement of first informant and his brothers Mokham Singh and Roopesh Singh and three other officials of Sub Registrar Office, Mathura.;