MATINA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) By means of present writ petition, the petitioner prays for the following reliefs, among others:

(2.) Heard learned counsel for the petitioner, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.

(3.) The allegation in the FIR is that the complainant is 1/3rd owner of the property in question and his son Dilshad (coaccused) got executed a power of attorney of the property in question in his favour by impostering the petitioner being mother of the complainant before the Sub-Registrar on 25.04.2016 and on the basis of the same he (Dishad) executed sale-deed in favour of other co-accused.