DEVENDRAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the F.I.R. in Crime No. 736 of 2022 registered by the first respondent police.

(2.) (i) The case of the prosecution is that the second respondent/defacto complainant is the brother of first accused by name Prem Kumar. The first accused had settled along with his wife in United Kingdom (London). While being so, on 28/1/2022, the father of the first accused and the second respondent/defacto complainant died intestate, leaving behind them as his legal heirs. On 1/2/2022, the first accused has filed an on-line application seeking issuance of legal heirship certificate in the name of the second respondent/defacto complainant without his consent that too by forging his signature.

(3.) Based on the complaint lodged by the second respondent/ defacto complainant, the first respondent has registered an FIR against the petitioner and others in Cr.No.736 of 2022 for the offences under Ss. 465, 467, 468, 471, 420 and 34 of IPC and C.S.R.No.156 of 2022 was issued to the second respondent/defacto complainant.