POONAM CHAUDHARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Poonam Chaudhari, who is in judicial custody in connection with FIR/Case Crime No. 413 of 2023, under Ss. 420, 467, 468, 471 & 120-B of IPC, registered at P.S. Kotwali Dehradun, District Dehradun, has sought her release on bail.

(2.) Learned counsel for the applicant submits that, during the course of investigation, a Special Investigation Team (SIT) was constituted in relation to the alleged interpolation in the records of the Sub-Registrar, Dehradun. Pursuant thereto, the aforesaid FIR No. 413 of 2023 was lodged by the complainant, Sandeep Shrivastava, who claims to be the owner of the property in question measuring 467.88 sq. meters, consisting of six bedrooms, four toilets, a garage, and a verandah etc., situated at Mohallah Rajendra Nagar, Kaulagarh Road, Dehradun.

(3.) As per the FIR, a sale deed was executed by the father of the complainant in favour of one Swarn Singh on 13/12/1989. It was alleged that there were several interpolations in the original records of the Registrar's Office, which prima facie showed that the sale deed dtd. 3/12/1989 was forged. During investigation, the Investigating Officer found that Swarn Singh later executed a gift deed in favour of Amit, who subsequently executed the gift deed in favour of the present applicant. On the basis of the said investigation, the name of the applicant surfaced, and a charge sheet was filed against her under Ss. 420, 467, 468, 471, and 120-B of IPC.