JASWANT KAUR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The matter was heard on 5-5-1998.

(2.) The two petitioners are sought to be prosecuted for an offence under Sections 219, 467, 468, 471, 420 and 120-B, I.P.C. in case Crime No. 2 of 1998, relating to P. S. Kotwali, District Pilibhit. There is a further prayer forquashing an order of the CJM dated 8-1-1998, whereby he had given a direction under Section 156(3), Cr. P. C. for registration of a case on the basis of a complaint made to him by one Mahendra Singh against the present two petitioners.

(3.) The facts of the case indicate that the complainant, Mahendra Singh, is very much alive but a certificate of his death was obtained by the present petitioners and a paper said to be a Will by Mahendra Singh was placed before the appropriate revenue authorities and on the basis of this certificate and the Will the properties of Mahendra Singh were mutated in the name of petitioner No. 1.