ANURODH KUMAR SHARMA Vs. NEHA SHARMA

JUDGEMENT

(1.) Heard Rajiv Sharma, learned counsel for the petitioner.

(2.) In view of the order, which is being proposed to be passed today, notices are not being issued to the respondents.

(3.) The case of the petitioner is that on 26/11/2024 a Misc. Case No. 256 of 2024 came to be instituted by the respondents on behalf of the respondent nos. 2 and 3 who are minor daughter as the natural gaurdian for succession of the amount of Rs.34,01,518.00 of late Anupam Sharma under Sec. 372 of the Indian Succession Act. As per the present petitioner, the respondent no. 1, Neha Sharma wife of Anupam Sharma suffers from disability and disqualification as she against her, there happens to be a criminal case by way of first information report lodged against her and the viscera report also shows that the husband of the respondent no. 1 died due to poison and thus prayer is to the extent that the court below be directed to await the outcome of the police station in Case Crime No. 0170 of 2025, under Sec. 103(1)/ 123 of BNS, 2023, police station Kotwali, District Shaharanpur before finally deciding the Misc. Case no. 256 of 2014.