RAISA BEGUM Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 14942/2015 (for exemption)

(2.) The facts of the case in brief are that on 29.08.1970, 4/9th share of property Khasra No. 299/226 measuring 48 Bighas and 19 Biswas was released in favour of Sh. Aftab Ahmad (husband of the petitioner) and his uncle Sh. Gulam Mustafa. The Jamabandi record of 1991-92 shows that the petitioner was the co-owner of the property. Thereafter, to utter surprise of the petitioner on 18.11.2005 a false and fabricated sale deed was executed, by personating petitioner and Haji Mohd. Ismail, in favour of Smt. Mamta Jain for the portion of land ad-measuring 101/2 Bigha out of Khasra No. 299/226 situated in Village Mukundpur, Tehsil-Civil Lines, District-North, Delhi whereas, Lt. Haji Mohd Ismail expired on 01.09.1996.

(3.) Thereafter, on 22.11.2005, another false and fabricated sale deed by personating the petitioner and her husband was executed in favour of Smt. Raj Kumari for the portion of land ad-measuring 101/2 Bigha out of the Khasra mentioned above. Accordingly, petitioner made a complaint to SHO, PS-Bhalaswa Dairy through Smt. Sufia Ismail and Smt. Arabia Khan regarding the execution of false and fabricated sale deed as mentioned above. Thereafter on 26.03.2012, another complaint was sent by the petitioner to Deputy Commissioner of Police (North).