SMT. SATWANT KAUR Vs. UT CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) Petitioner, Smt. Satwant Kaur W/o Sh. Paramjit Singh seeks quashing of FIR No.19, dated 10.01.2011 (Annexure P-1), under Sections 419, 420, 468 and 471 IPC, registered at Police Station Sector 34, Chandigarh, at the instance of respondent No.2, namely, Sh. Kulwant Singh Gill, President of The Chandigarh Sector 16 Cooperative House Building First Society Ltd. (in short 'the Society').

(2.) The petitioner claims that respondent No.2 is a property dealer by profession and also the President of the said Society. The petitioner became the Member of the Society in the year 1981. She had also paid Rs. 16.50 lacs to the said Society. She claims that on 13.10.1981, she had deposited the requisite Member fee of Rs. 55.00. The photocopy of the receipt is Annexure P-2.

(3.) On 13.03.1991, all the Members including the present petitioner were given cyclostate proforma of affidavit along with other documents by respondent No.2 for appending the signature, assuring that the particulars of the Members shall be filled up by themselves. Accordingly, the petitioner appended her signatures only at the last page of the affidavit dated 13.03.1991 and respondent No.2 filled up the particulars on the first page of the affidavit himself. The copy of the said affidavit is Annexure P-3.