MURTI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this C528 application, applicant has put to challenge the summoning order dtd. 8/11/2018, (FIR No.35 of 2018) in Charge-sheet No.374 of 2018 as well as the entire proceedings of Criminal Case No.14953 of 2018, State vs. Murti Devi & others, under Ss. 420, 467, 468, 471, 120-B & 506 IPC, pending in the court of learned Chief Judicial Magistrate, Haridwar, District Haridwar.

(3.) It is contended by learned counsel for the applicant that she was the general power of attorney holder of Tarachand. He further contends that the accused persons sold the disputed property showing it as a loan free property and a property free from mortgage in the sale deed, whereas at a later stage, the complainant came to know that loans of various amount has been taken by mortgaging the property to Oriental Bank of Commerce, Haridwar, State Bank of India & Punjab National Bank.