PUSHPENDRA SINGH BHATI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred for quashing of order dated 30.07.2011 passed by learned Additional Sessions Judge, Sojat in Criminal Revision No.51/2011 while upholding the order dated 03.03.2011 passed by learned Additional Chief Judicial Magistrate, Sojat in Criminal Case No.392/08, whereby he framed charges for the offences under sections 420, 467, 468, 471 and 120B IPC.
(2.) Learned counsel for the petitioner states that the petitioner was only an Advocate, who identified the documents/persons. Learned counsel for the petitioner also states that in accordance with the document at Page 27, the petitioner/Advocate has identified the signatures at Q6, whereas the FSL report at Page 32 clearly pointed out that the forged signatures were only established to the extent of Q1 to Q4.
(3.) Learned counsel for the petitioner further pointed out that the body of the complaint annexed with the present petition, in which no specific role is attributed to the present petitioner, though mutual allegations between the brothers have been levelled regarding the succession arising out of the Will.;