AISHWARYA DEV CHAND KATOCH Vs. STATE OF DELHI

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India read with Section 482 of the Cr.P.C is preferred by the petitioner for quashing the FIR No. 132 of 2002 registered at Police Station Mehrauli, under Sections 420/467/468/471/120-B of IPC.

(2.) Quashing of the instant FIR is sought by the petitioner on the ground that no offence under Sections 420,467/468/120-B IPC was made out against the petitioner even if the allegations made in the FIR, are accepted as true. The other ground is that the allegations were so absurd and inherently improbable that no prudent person can reach a conclusion that offences have been committed.

(3.) The present FIR was lodged against the petitioner on the ground that the petitioner had fabricated and forged a Will of Maharani Kamllenduwati Shah and on the basis of forged and fabricated Will, the petitioner applied for mutation of the land in her name. During pendency of the instant writ petition, the investigation was completed and chargesheet has been filed. The police after investigation had come to a conclusion that there was enough material to proceed against the petitioner and others.