RAJAN MALIK Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard

(2.) By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of the proceedings of Criminal Case No. 2704 of 2007, state vs. Karan Singh Chauhan, relating to offences punishable under section 467, 468, 429, 466, 120B I.P.C, pending in the court of Chief Judicial Magistrate Dehradun.

(3.) Learned counsel for the petitioner submitted that though in the First Information Report, it is alleged that the sale deed was executed in favour of Sandip Sahni by accused Karan Singh Chauhan after allegedly forging a will of Surya Kumar Puri. It is pleaded that the petitioner has been shown as a witness of the will; as such he has no roll in commission to crime.