SANDEEP SAHNI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition moved under section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C) the petitioner has sought quashing of the proceedings of criminal case no. 2704 of 2007, State vs. Karan Singh Chauhan & others, relating to offences punishable under section 467, 468, 429, 466, 120B I.P.C., pending in the court of Additional Chief Judical Magistrate, Dehradun.

(3.) Brief facts of the case are that first information report was lodged against the petitioner and four other accused by respondent no. 2 Suresh Kumar Puri, that a forged sale deed has been executed in favour of the petitioner by conspiring with each other, in respect of property known as `Radha Bhawan' in Mussoorie. It is alleged in the first information report that on the back date, the stamp were purchased, and forged signatures were made in the `will' on the basis of which the share of Suresh Kumar Puri was transferred by co- accused Karan Singh Chauhan, in favour of the petitioner.