RANJIT KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner Ranjit Kaur widow of Gurmail Singh has filed this petition under Section 482 Cr.P.C. for quashing impugned FIR No.4 dated 11.1.2013 registered under Section 420 IPC at Police Station Sadar, District Kapurthala. A prayer has also been made for quashing the impugned charge sheet dated 24.7.2013 (Annexure P- 3) and for passing appropriate order.

(2.) The contents of FIR No.4 dated 11.1.2013 registered against the petitioner under Section 420 IPC are that complainant Tirlochan Singh s/o Darshan Singh, used to help Gurmail Singh, husband of the petitioner. Gurmail Singh and his wife Ranjit Kaur (the present petitioner) needed money for domestic purposes. On 27.5.2010, Tirlochan Singh gave a cheque of 'One lac to Gurmail Singh. Another cheque of Rs. 50,000/- was handed over on 1.7.2010.

(3.) As Gurmail Singh fell ill, a cash amount of Rs. 80,000/- was also advanced as loan on different dates. In order to ensure the return of the money, Gurmail Singh and his wife Ranjit Kaur handed over their tractor bearing registration No.PB-33-A-4802 Mark Farmtech alongwith documents to Tirlochan Singh. Complainant Tirlochan Singh got the tractor transferred in his name. Thereafter, Gurmail Singh and Ranjit Kaur took back the tractor for ploughing their land.