OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. to assail the order dated 11.01.2007 passed by Additional Sessions Judge no. 1 Sri Ganganagar whereby he accepted the petition preferred by respondent no. 2 and directed the Magistrate to proceed against the petitioner for offence under Sections 467, 468 and 471 IPC.

(2.) Briefly stated respondent no. 2 had filed a complaint in the Court of Judicial Magistrate First Class Sri Ganganagar on 04.09.2003 whereby she alleged that her father Ram Narayan was having half share in shop no. 128 situated at the-Bazari Raisinghnagar.

(3.) A grievance was made by complainant that after death of her father, she became legal heir to the estate of her father along with present petitioner Om Prakash, Janakraj and four other sisters namely Lajjo Devi, Paro Devi, Ganga Devi, Laxmi Devi and mother Maina Devi. It was further alleged by the complainant that under duress, she was made to sign blank stamp papers. In short, complainant had alleged that the accused petitioner had fabricated the documents to succeed to the shop, which was in the name of the father to the exclusion of the other legal heirs.