NALINI SHARMA Vs. HONBLE LT. GOVERNOR

JUDGEMENT

(1.) The instant petition has been filed by the petitioner Nalini Sharma under Section 482 CrPC for quashing of the FIR No. 247/1988 dated 22.11.1988, under Section 420/468/471/120-B IPC registered at P.S. Kotla Mubarakpur, New Delhi and charge- sheet filed there under against her.

(2.) Concisely, the relevant facts of the present case are that President of India (Lessor) through New Friends Cooperative House Building Society Ltd. (Lessee)(herein after referred to as 'Society') had executed Perpetual sub-lease dated 05.09.1980 in favour of Col. K.D.Gupta in respect of plot bearing no. A-133, New Friends Colony, New Delhi (hereinafter referred to as 'suit property').

(3.) Col. K.D.Gupta, the original allottee of the suit property vide request letter dated 14.12.1984 made the petitioner Nalini Sharma as his nominee and accordingly plot no. A-133 was mutated in the name of petitioner by the DDA and Society also accepted the request of transferring the rights of the suit property in the name of petitioner herein.