R.P. Nagrath, J. - (1.) BY this common order, CRM -M -15579 of 2014 and CRM -M -21126 of 2014 are being disposed of as prayer made in both these petitions is for quashing of order dated 15.04.2014 passed by the trial Magistrate declining the prayer of petitioners for sending original agreement dated 07.07.2005 to India Security Press, Nasik for verification of the stamps.
(2.) FACTS of the case are extracted from CRM -M -15579 of 2014. On the complaint of respondent No. 2 FIR No. 166 dated 12.08.2010 for offences under Sections 420, 465, 467, 468, 471 and 120B IPC was registered at Police Station Machiwara. Jagtar Singh -petitioner in CRM -M -21126 of 2014 is an employee of Electricity Board but he is engaged in the business of property dealing. Jagtar Singh is stated to have induced the complainant to agree to purchase 1 kanal and 1 marla of the land in their joint names but it was ultimately found that the document was got prepared by Jagtar Singh in favour of his brother Bhag Singh -petitioner in CRM -M -15579 of 2014. There are allegations of forgery of signatures of complainant on the document ultimately got prepared by Jagtar Singh in the name of Bhag Singh.
(3.) THE dispute presently relates to an agreement dated 07.07.2005 executed by the petitioners in favour of Bhag Singh complainant, which was entered into settling the whole controversy between the parties. The trial is, however, at the advanced stage.;