SURINDER RANI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order will dispose of the aforesaid petitions, wherein, identical questions of law and facts are involved emanating from FIR No. 201 dated 20.05.2009 for offence under sections 420, 467, 468, 471, 120-B of Indian Penal Code, registered at Police Station Civil Line, District Amritsar.

(2.) Surinder Rani (petitioner in CRM M 34313 of 2010) is the mother of complainant-Jasbir Singh (respondent No. 2 herein), whereas Neelam Rani (petitioner in CRM M 25770 of 2011) is the purchaser of property through Surinder Rani, being General Power of Attorney of Jasbir Singh.

(3.) Jasbir Singh lodged the instant FIR, on the allegations that his mother Surinder Kaur got his signatures on blank stamp papers, converted the same into General Power of Attorney, got it registered before the Sub Registrar, Amritsar on 21.04.1998 and, on the basis of the said power of attorney, sold land bearing khasra No. 831/1-min, measuring 1 kanal 9 marlas, situated at village Sultanwind Urban, Tehsil and District Amritsar in favour of Neelam Rani. Another plea of the complainant is that when he came to know about the factum of power of attorney, he got the same cancelled on 06.04.1999, vide cancellation deed registered in the office of Sub Registrar, Amritsar on 07.04.1999 and an intimation regarding cancellation was duly given to Smt. Surinder Rani @ Surinder Kaur, his mother.