SUNITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral) The allegation, in the present case, is that the present petitioner impersonated herself as real owner of the land in question, i.e. Santosh and transferred the same by putting her thumb impressions as Santosh for the purpose of getting the sale deed registered. The allegations are serious.

(2.) MR. Pardeep Virk, DAG, Haryana, on instructions from ASI Surat Singh contends that although the petitioner has joined the investigation but she is not co-operating with the investigation. It is also contended that the petitioner has since refused to give her thumb impressions.