VINOD KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition is filed under Section 438 Cr.P.C. on the ground that the dispute is of civil nature and the petitioner had nothing to do with the affidavit of Monika Khurmi.

(2.) FIR in the present case was registered on the complaint of Monika Khurmi, wife of Arun Khurmi, daughter of Bala Rani, who alleged that the accused had used a forged affidavit dated 12.6.2014 purportedly sworn by her but actually she had not got prepared and attested any such affidavit. Riya Malhotra had impersonated Monika Khurmi. Mutation on the basis of forged Will allegedly executed by Bala Rani was got sanctioned on the basis of the said affidavit.

(3.) Counsel for the petitioner submitted that Monika Khurmi daughter Bala Rani had already filed a civil suit against various persons including the petitioner and his family members. The petitioner was neither the beneficiary under the Will nor had he anything do with the affidavit of the complainant, even if it was forged.