LAL CHAND Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Sec. 482 Cr.P.C. to impugn the judgment and order dtd. 5/12/2018 passed by the Court of Special Judge, P.C. Act (CBI-09), Central District, Tis Hazari Courts, Delhi in criminal revision no. 16/16 (58611/16) titled as Lal Chand (Since Deceased) Through Legal Heirs V State and Ors.

(2.) Lal Chand (since deceased/complainant) filed a criminal complaint bearing no. 104/1/11 under Sec. 200 Cr.P.C. against the proposed accused on the allegations that the litigations were pending between Lal Chand (since deceased/complainant) and Maya Devi (accused no. 1) and Puran Chand in different courts. An eviction order was passed by the Court of Rent Controller, Tis Hazari Courts in favour of Maya Devi (accused no. 1) on 2/11/2010 and in execution of said eviction order, possession of the shop bearing no.11857/8, Sat Nagar, Karol Bagh, New Delhi, was taken over by the accused no. 1 on 3/6/2011 with the help of police forcibly.

(3.) Being aggrieved by the order dtd. 24/8/2016, a criminal revision petition bearing no.16/16 (58611/16) titled as Lal Chand (Deceased) Through Legal Heirs V State and Ors., was filed. Lal Chand/complainant had died during the pendency of the revision petition and accordingly, his legal heirs as detailed in the memo of parties were impleaded in place of Lal Chand (since deceased/complainant).