VED KAUR PUNIA Vs. KARAN SINGH

JUDGEMENT

(1.) Prayer in this petition under Section 482 Cr.P.C. for quashing of criminal complaint No.521 of 2007 dated 14.11.2007 under Sections 420, 467, 468, 471, 34 IPC as well as summoning order dated 21.11.2011 passed by Additional Chief Judicial Magistrate, Hisar.

(2.) Mohinder Singh was owner of land measuring 223 kanals 3 marlas out of total land measuring 1032 kanals 9 marlas to the extent of his share 83/ 384 as per revenue record. Mohinder Singh died on account of illness, leaving behind Ved Kaur (widow), Anita, Renu, Neelima and Poonam (daughters) and minor son Giriraj. Deceased Mohinder had executed a Will in favour of petitioner Ved Kaur, thereby giving his entire share of land to her. The said Will was acted upon in the revenue record also. Mutation No.1840 was sanctioned in favour of the petitioner on 21.10.1983 on the basis of Will.

(3.) Petitioner suffered Civil Court decree in favour of her minor son Giriraj in civil suit No.115 dated 21.3.1986. Mutation No.1920 was also sanctioned on 8.9.1986 in pursuance thereto. Petitioner being guardian of minor Giriraj, was caretaker of his properties. She sold 64 kanals of land to Karan Singhrespondent vide registered sale deed dated 28.8.1993.