DAYA RANI SHARMA Vs. STATE

JUDGEMENT

(1.) Petitioner Daya Rani Sharma seeks anticipatory bail in the eventuality of her being arrested in FIR No.1141/2006 P.S. Dabri attracting Sections 419/420/468/471/120-B IPC.

(2.) The complainant, Ishwar Singh Solanki, is stated to be a retired Assistant Commissioner of Police (ACP).

(3.) Inter alia, it is stated in the complaint that late Tek Chand, father of the complainant sold a parcel of land comprised in part of Khasra No.303/304 Village Nasirpur to Ms.Daya Rani Sharma daughter of C.P. Sharma vide a sale deed executed in the year 1972. That Ms.Daya Rani Sharma died in the year 1974. That the petitioner whose real name was Raj Rani started impersonating herself as Daya Rani Sharma and interpolated the sale deed executed by father of the complainant in the year 1972 in favour of Daya Rani Sharma by inserting that not 1 but 2 plots were sold. It was further stated in the complaint that reference to plot No.6 in the sale deed was a result of manipulation.