ZILE SINGH Vs. STATE

JUDGEMENT

(1.) Mr. Devinder Kumar, respondent No. 2 and Mr. Sanjay Yadav, respondent No. 3 filed a complaint against the petitioners under Sections 420, 468, 471 and 120-B I.P.C., inter-alia, on the ground that the petitioners had cheated the respondents by forging will and other documents.

(2.) As per the complaint the grandfather (Munshi Ram) of respondent No. 2 Devender Kumar and respondent No. 3, Sanjay Yadav died on 7.11.1994 without making any will. Father of respondent No. 2 also died on 23.1.1999. The grievance of the complainant was that all the children of late Munshi Ram had equal shares in the property but the petitioner Zile Singh forged a Will purported to be executed by Munshi Ram during his life time. Beside Will, petitioner also forged Relinquishment Deed dated 2 4/07/1996.

(3.) During the pendency of investigation parties arrived at a compromise. They accordingly filed this petition seeking quashing of the FIR lodged by respondent No. 2.