RAJINDER KUMAR GUPTA Vs. SURESH CHAND GUPTA

JUDGEMENT

(1.) Crl. M.A. 14362 of 2016:

(2.) My reasons for so holding.

(3.) As per the complainant he owned property bearing No.A-92/A, Jawahar Park, Khanpur. The accused is stated to be the brother-in-law of the wife of the complainant. As per the complaint the accused is a property dealer. The complaint states that on Feb. 16, 2004, the complainant and his family members were busy with a marriage in the family and the accused told them that some documents need to be registered and requested them to appear before the Sub-Registrar on Feb. 20, 2004. In good faith the complainant signed a set of documents and appeared before the Sub Registrar for registration of the documents and later on learnt that under the documents the accused had obtained interest in his property.