NIRBHAI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition under Section 482 of the Code of Criminal Procedure (for short "Cr.P.C.") has been preferred for quashing FIR No. 122 dated 20.12.2012, registered at Police Station Mullepur, District Fatehgarh Sahib for offence punishable under Sections 420, 456, 468, 471, 120B of the Indian Penal Code (for short "IPC") (Annexure P -1) and proceedings emanating therefrom.

(2.) THE criminal proceedings against the petitioners have been initiated at the behest of Bhupinder Singh son of Ranjit Singh, brother of Rajinder Kaur widow of Hakam Singh primarily on the allegations that the accused in pursuance of conspiracy prepared a forged pedigree table with an intent to deprive said Rajinder Kaur of her share in the land.

(3.) COUNSEL for respondent No. 2, on the contrary, contends that in the pedigree table appended with the sale deed, name of Hakam Singh, predeceased son of Shamsher Singh and husband of Rajinder Kaur, sister of the complainant has been intentionally withheld to deprive Rajinder Kaur of her share in the property who later committed suicide. It is further argued that name of Laxman Singh, another son of Shamsher Singh who had also passed away, finds mention in the said pedigree table. According to counsel, in the pedigree table, name of Hakam Singh was concealed with a clear intent to commit fraud and the pedigree table was forged by the accused in connivance with each other, attracting the mischief of cheating as well as forgery.