KAUSHLAYA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) SMT . Kaushlaya Devi, Smt. Bimla Devi, Hans Raj and Ram Kumar, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No.332 dated 27.7.2011 (Annexure P1) registered at Police Station City Fatehabad, District Fatehabad for an offence punishable under sections 419, 420, 467, 468, 120-B IPC alongwith all the subsequent proceedings arising out of the same on the basis of compromise (Annexure P2).

(2.) THOUGH , the parties were directed to appear before the Illaqa Magistrate on 23.1.2013 for getting their statements recorded in support of the compromise, yet the parties could not make it to the court on the date fixed.

(3.) IT is a case where Prem Nath Malhotra and six others were the persons to inherent the property left by their predecessor. Sale deed was forged regarding their shares and a civil suit had been filed by Prem Nath Malhotra for himself and on behalf of the other heirs on the strength of powers of attorney, copies of which are placed on the record and the said suit stands decreed. By way of powers of attorney, the complainant Prem Nath Malhotra is authorized to even compromise this case.