ANITA MEHRA Vs. STATE

JUDGEMENT

(1.) SHORN of unnecessary details, the facts leading to filing of the present petition(s) are that the marriage of Anita Mehra, the petitioner in Crl.M.C. o.2255/2003, and Satish Mehra, the respondent No.2 in Crl.Revision Petition No.304/2003, was solemnized in the year 1980 as per Hindu rites and ceremonies. However the relations turned sour between them on or around October 1992 and since then the two are engaged in a series of litigations. Instant petitions are a fall out of one such acrimonious legal battle fought between the two.

(2.) ON 06.01.1994 Satish Mehra lodged a complaint with Additional Deputy Commissioner of Police New Delhi, alleging that he and his wife Anita Mehra had jointly invested about Rs. 20,00,000/- in 5 Foreign Currency Non- Resident Fixed Deposits (hereinafter referred to as the "FCNR FD?). That his father-in-law S.K.Khosla, the petitioner in Crl.Revision No.299/2003, forged his signatures on the receipts and got renewed the said FCNR FDs in the sole name of Anita Mehra i.e. the daughter of S.K.Khosla who then encashed the said FDs and embezzled the amount deposited. The details of the FDs on which Satish Mehra?s signatures were allegedly forged were disclosed as follows:- Crl.M.C.No.2255/03 & Crl.R.P.Nos.299/03 & 304/03 Page 3 of 17 (i) FCNR FDs Nos.9/92 and 22/91 with Canara Bank; (ii) FCNR FDs Nos.103402 and 103403 with Punjab and Sindh Bank and (iii) FCNR FD No.0756223 with Vyasa Bank.

(3.) IN August 1994 the case was sent to an Additional Public Prosecutor, Delhi Police for his opinion and it was opined by him that a perusal of Canara Bank Regulations relating to Term Deposits shows that the act of the Bank in renewing the FD?s in question in the sole name of Anita Mehra was legal and thus a cancellation report be filed. Accordingly, the police filed a cancellation report to which Satish Mehra filed an opposition.