ASHA RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE contour of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, is that, one Jaswant Singh Grewal s/o Sardara Singh Grewal was the owner of plot in question, bearing No.42, measuring 1050 square yards, situated at Club Road, near Rakh Bagh, Ludhiana. After his death on 2.6.1989 in England, his property was inherited by her widow Sukhdev Kaur, daughter Kamaljit Kaur and son Nirmal Singh, in natural succession. The complainant claimed that, as soon as, they visited India in the year 1990, they came to know that all the accused have connived and illegally sold their plot through fake power of attorney by forging their signatures and impersonating them.

(2.) LEVELING a variety of allegations and narrating the sequence of events, in detail in the FIR, in all, according to the complainant that the petitioner and her other co -accused have hatched a criminal conspiracy, cheated the pointed owners, prepared, forged and fabricated the power of attorney, in favour of accused Jagmohan Singh @ Mohan Singh s/o Sohan Singh, illegally transferred their plot by forging their signatures and impersonating them. In the background of these allegations and in the wake of complaint of complainant, a criminal case was registered against the petitioner and her other co -accused, namely, Satnam Singh, Daler Singh, S.P. Singh, Chaman Lal Ahuja, Subhash Dabar, Rupinder Singh, Harjit Singh, Mohan Singh and Manjit Singh etc., vide FIR No.297 dated 10.9.1998, on accusation of having committed the offences punishable under Sections 419, 465, 467, 468, 471 and 120 -B by the police of Police Station Civil Lines, Ludhiana in the manner depicted here -in -above.

(3.) DURING the course of investigation, petitioner -accused Asha Rani, one of the subsequent vendees and some other co -accused, were found innocent and were exonerated by the police, whereas after completion of the investigation, the police has submitted the final police report (challan) against the remaining accused.