SUCHA SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This is a petition under Section 482 Code of Criminal Procedure for quashing of FIR No. 192 dated 06.06.2007 under Sections 420, 467, 468, 471 of Indian Penal Code, registered at P S Kharar, District Mohali by Respondent No.

(2.) Complainant - Jasvir Kaur was married to Dalbir Singh- brother of Chajju Singh and he got divorce from her in New Zealand as she was harassing him mentally as well as physically. The said Dalbir Singh-brother of Chajju Singh bequeathed a Will dated 20.09.2000 in favour of Chajju Singh qua movable and immovable property. After the death of Dalbir Singh-brother of Chajju Singh, he filed a suit dated 14.05.2007 for declaration to the effect that he has become owner to the extent of 1/3rd share of the land property on the basis of Will dated 20.09.2000 and the same is pending in the Court of learned Civil Judge (Senior Division) Mohali. Complainant Jasvir Kaur who is divorced wife of brother of Chajju Singh, instead of defending the suit, with the connivance of local police lodged the present FIR just to pressurize him to withdraw the case and to give share to her. Petitioner-Sucha Singh is stated to be one of the attesting witnesses of the said Will.

(3.) Complainant Jasvir Kaur is present in court today along with her counsel. She also filed her affidavit, stating therein, that she has settled all the dispute/difference with the main accused Chajju Singh son of Late Shri Ram Kishan. The present Petitioner was a witness to the alleged forged Will. She does not have any objection if the present petition is allowed in favour of the present Petitioner and FIR is quashed.