PUNEET KUMAR SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) This petition has been filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 200/2000 dated 26 th July, 2000 under Sections 406/419/420/465/467/468/471/120-B IPC registered against them at Police Station Welcome at the instance of the complainantrespondent no.2, as well as their trial going on in the Court of Additional Chief Metropolitan Magistrate in respect of the said FIR.

(2.) The FIR sought to be quashed was registered at the instance of respondent no. 2, who is the sister of petitioner no. 3 and aunt of petitioner no. 2. She owned one residential property bearing no. E- 1/74, Sector 11, Faridabad Model Town Scheme, Faridabad, (Haryana). The complainant alleged that petitioner nos. 2 and 3 had forged a power of attorney purporting to be her power of attorney in favour of petitioner no.2 authorising him to sell the said property and on the basis of that forged power of attorney dated 31 st March, 1993 sold the said plot.

(3.) After investigation, the police filed a charge-sheet in Court against the three petitioners herein for their having committed offences punishable under Sections 406/419/420/467/468/471/120- B IPC.