PARDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this application is for preponing the date of hearing of the main petition from 08.11.2019 to any other date. Heard.

(2.) Brief facts of the case are that respondent No.2/complainant got the aforesaid FIR registered with the allegations that the complainant - Surjit Kaur, widow of Pritam Singh and both of them were residing abroad and she is prosecuting the case through her attorney Parkash Kaur. It is further stated in the FIR that the complainant had a son namely Satnam Singh, who was married to the present petitioner - Pardeep Kaur. Satnam Singh died on 19.01.2001 and thereafter, the relation between the complainant and the petitioner became strained, on account of inheritance of his property. It is also stated in the FIR that the petitioner forged and fabricated the Will dated 21.02.1998 regarding some property of the deceased - Satnam Singh. The FIR has been registered on the ground that the petitioner along with co-accused have committed the offence of cheating and forgery as the Will is stated to be a forged and fabricated one as it ousted the right of the complainant.

(3.) Counsel for the petitioner has submitted that in the meantime, 03 other co-accused, who were alleged witnesses of the Will, faced the full length trial and the Chief Judicial Magistrate, Jalandhar vide its judgment dated 04.01.2016 acquitted all the accused persons by making the following observations:-