HARJIT SINGH CHIMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Jurisdiction of the High Court has been invoked under Section 482 Cr.P.C, seeking quashing of criminal prosecution initiated on registration of FIR No. 148 dated 03.05.2018 registered at Police Station Zirakpur, District SAS Nagar, Mohali, for the offences punishable under Section 420/465/467/468 /471/120-B IPC.

(2.) Before this court proceeds to consider the arguments of learned counsels for the parties, it would be appropriate to draw a pedigree table (a family tree) so as to understand inter-se relationship between the parties.

(3.) Gurdeep Singh Dhillon Harbhajan Singh Mohinder Singh Mahinder Kaur Inderjit Kaur Maninder Kaur, married (Petitioner No.2) married to R.S.Grewal to Harjit Singh Chima Husband Husband, Petitioner No.l Respondent no.2 Amaninderjeet Priya Rajbir Grewal Ravneet Kaur Singh Fact, whether Smt. Mohinder Kaur was married or spinster is not clear, however, would have no bearing on the fate of the present case. Smt. Mohinder Kaur is alleged to have executed a Will dated 26.11.2001 bequeathing her moveable and immovable assets in favour of Rajbir Grewal, son of respondent no.2. Smt. Mohinder Kaur is alleged to have sold property No. 156, Officer Colony, Rajpur Road, Dehradun, for a sum of Rs.6 Crores. Out of the proceeds, some amount was invested in purchasing house at village Bishanpur, Tehsil Dera Bassi, District Patiala whereas Rs.4 Crores 75 Lacs was invested in purchasing House no.158/26 Officer Colony Rajpur Road, Dehradun. Remaining amount was invested by way of capital gains and spent in the purchase of two cars. On 14.06.2005, the 1st Will was altered/modified and Smt. Mohinder Kaur decided to bequeath property No. 158/26, Officer Colony Rajpur Road, Dehradun in favour of Ravneet Kaur and property at Deep Niwas , Zirakpur Road, SAS Nagar to Rajbir Grewal.