C L MANCHANDA Vs. STATE OF DELHI

JUDGEMENT

(1.) By this petition under Section 482 of the Code of Criminal Procedure 1973 petitioner is seeking recall of the orders dated 20.12.2002 and 17.1.2003 passed by the learned ACMM, Delhi.

(2.) Facts in the brief are that complainant Ashok Malik (respondent no.2 herein) filed a complaint against the petitioner, his father and his wife under Sections 419, 420, 467, 468, 471 and 120 B IPC. (It is to be noted that father of the petitioner has died).

(3.) Basis of the complaint were the allegations that the accused persons committed the offence of cheating, fraud, forgery and impersonation with an intent to grab the house property of the father of the complainant, Nand Lal Chugh.