SAROJ KUMARI Vs. SURESH KUMAR & OTHERS

JUDGEMENT

(1.) Through, the instant petition, constituted under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the Cr.P.C.), the petitioner prays, for quashing of summoning orders, of 28.09.2016, rendered in Case No. 430-1-2014, by, the learned Additional Chief Judicial Magistrate, Court No.1, Amb.

(2.) In the complaint lodged by one Suresh Kumar, therein penal ascription(s) occur, vis-a-vis the accused named therein, qua theirs committing offences punishable under Sections 471, 468 and Section 109 of the IPC, comprised in theirs with inter se collusion, hence, abetting the preparation of the purportedly forged Will, of, the deceased testator concerned. The aforesaid complaint was instituted on 19.08.2014.

(3.) Be that as it may, prior thereto, the complainant one Suresh Kumar along with one Ashok Kumar, instituted a Civil Suit, before, the learned Civil Judge, Sr. Division, Amb, District Una, claiming therein rendition of a decree, for, declaration of both along with the defendants therein, being jointly entitled to succeed to the estate of deceased, one Gian Chand.