SANGEETA Vs. STATE

JUDGEMENT

(1.) THE present application has been filed under Section 482 of the Code of Criminal Procedure by Smt. Sangeeta, petitioner no.1 in the writ petition praying for recall of the order dated 19th August, 2009 passed by this court on the ground that the same was obtained under fraud.

(2.) THE application is premised on the contention that the writ petition was a result of fraud played on this court by the respondent no.2 and his family. THE applicant has stated that on 22nd April, 2009, in order to get the FIR registered by the police against the petitioner no.2 quashed, she was taken away by him with his relatives to the office of the Registrar (Hindu Marriage), Pauri Garhwal, Uttrakhand and a marriage was registered after preparing false and forged documents. THE petitioner states that her signatures on several documents were taken by putting her in the fear of Electronically signed by: Ravinder Dutt Sharma Date : 2011-3-1 16:26 death by the petitioner no.2.

(3.) IN this background, the writ petition was filed on or about 29th/30th April, 2009 seeking the following directions :-