CHATTAMAL SINDHI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-4-111
HIGH COURT OF RAJASTHAN
Decided on April 27,2018

Chattamal Sindhi Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

Kanwaljit Singh Ahluwalia, J. - (1.) Present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.410/17, registered at Police Station Man Town, District Sawai Madhopur, for offences under Sections 420, 467, 468 and 471 IPC.
(2.) Complainant Tunnu Swarnakar lodged an FIR alleging therein that the petitioner herein had obtained forged document regarding ownership of Shop No.21, Near PWD Chowki. It will be apposite here to reproduce the document which, according to the complainant-tenant, is a forged document:- TABLE NOT FOUND
(3.) There is no denial by the complainant that the said document was indeed signed and was issued by the Executive Officer, Municipal Council, Sawai Madhopur.;


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