RATI SAWHNEY Vs. STATE

JUDGEMENT

(1.) Petition under Article 227 of Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Cr.P.C.') has been filed against the Order dtd. 6/5/2017 passed by the Ld. ASJ/Special Judge (PC Act) whereby the Order dtd. 16/7/2015 of the Ld. MM, summoning the Petitioner, Smt. Rati Sawhney, for the offences punishable under Ss. 420/467/468/471/120B/34 of the Indian Penal Code (hereinafter referred to as the 'IPC'), has been upheld.

(2.) Facts in brief are that Complainant/Respondent No. 2/Amulya Kumar Roy filed a Complaint dtd. 17/1/2009 against the present Petitioner, and also against Smt. Rati Sawhney, Smt. Geeta Roy, Dr. Juthika Roy and Sh. R.S. Rathaur for the offences punishable under Ss. 420/467/468/471/120B/34 IPC. The Complainant, in the said Complaint had stated that he had 03 brothers, namely, Sh. Vimal Kumar Roy, Sh. Sudhir Kumar Roy and Sh. Himanshu Kumar Roy and one sister Smt. Geeta Roy. His 03 brothers i.e. Sh. Vimal Kumar Roy, Sh. Sudhir Kumar Roy and Sh. Himanshu Kumar Roy died unmarried.

(3.) It is submitted that Sh. Himanshu Kumar Roy was the owner and in possession of land bearing Khasra Nos. 3/2 (4-2), 4/2 (2-16), 2/2 (3-16) and 4/1 (1-16) and 24 min (1-0) total area measuring 13 Bighas, 10 Biswas situated in the revenue estate of Village Bijwasan, New Delhi.