RAJ KUMARI Vs. PINKY & ANR

JUDGEMENT

(1.) Both the petitions are filed praying for quashing the criminal complaint No.RBT-148/1 of 2012 filed on 4.6.2012 by complainant Pinky and the summoning order dated 24.2.2013, whereby the petitioners have been summoned to face trial for the offence under Sections 420, 467, 468, 471, 120-B IPC.

(2.) The fact remains that deceased Parveen Kumar and his two brothers and two sisters executed a General Power of Attorney in favour of petitioner Raj Kumari on 1.2.2011, authorizing her to execute sale deed in connection with the subject property. Parveen Kumari also executed a Will dated 17.6.2011, bequeathing his right in the subject property in favour of the petitioners Raj Kumari and Chander Mohan.

(3.) Based on the General Power of Attorney dated 1.2.2011, petitioner Raj Kumari executed a sale deed in connection with the subject property on 10.8.2011, wherein petitioner Chander Mohan appended his signature as one of the witnesses to the document. The fact remains that Parveen Kumar died on 26.7.2011 as he was suffering from cancer.