RAISA BEGUM Vs. STATE

JUDGEMENT

(1.) The present petition has been filed on behalf of the petitioner above named under Sec. 482 Cr.P.C. against the order dated 17th April, 2014 passed by, MM, Rohini Courts, in CC No. 70/1/13 PS: Bhalswa Dairy dismissing the application u/s. 156(3) Cr.P.C. filed by the petitioner.

(2.) Brief facts as per petition are:

(3.) It is specific case of the petitioner that she never negotiated or entered into any such agreement with any such persons including the above named accused persons. She also never came to Delhi and appeared before the Sub Registrar No. 1, North Delhi. The Photo on the sale deed also doesn't belong to the Petitioner. Therefore the persons who have appeared before the Sub Registrar have impersonated the petitioner and have forged documents and made the registrar believe these documents to be true and thereafter relying on these forged and fabricated documents got the property mutated in their name.