Indian Kanoon - Search engine for Indian Law

Delhi District Court

Mrs. Amrit Brar vs State on 3 June, 2017

              IN THE COURT OF MS. ASHA MENON,
        DISTRICT & SESSIONS JUDGE : SOUTH DISTRICT 
                       SAKET COURT, NEW DELHI
CIS - Cr Rev. ­ 8116­2016
CNR ­DLST01­001167 ­ 2015

Mrs. Amrit  Brar
W/o Sh. Tejpreet Singh
R/o Village Abdul Khurana, PS Lambi
Distt. Muktsar, Punjab                                              ........Petitioner

                                             Versus
State                                                                .......Respondent

Instituted on: 21.05.2015 Order reserved on: 19.04.2017 Order pronounced on: 03.06.2017                      AND  CIS - Cr Rev. ­ 8117­2016 CNR ­DLST01­001168 - 2015 Mrs. Sukpal Kaur W/o Sh. Gurdarshan Singh Brar R/o Village Abdul Khurana, PS Lambi Distt. Muktsar, Punjab ........Petitioner                              Versus State   .......Respondent Instituted on: 21.05.2015 Order reserved on: 19.04.2017 Order pronounced on: 03.06.2017 CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  1 of 18  O R D E R The   present   two   revision   petitions   i.e.   the   one   bearing CIS-Cr.Rev­8117­2016   filed   by   Smt.   Sukhpal   Kaur   and   the   other bearing No.CIS-Cr Rev.­8116­2016 filed by Smt. Amrit Brar will be disposed of by this common order as both challenge the same order dated 20.01.2015 of the Ld. Trial Court whereby the Ld. CMM, South directed the framing of the charges for the offences U/s 471/120B IPC against the accused / petitioner herein Smt. Sukhpal Kaur and for the offence U/s 120B IPC against   the accused / petitioner herein Smt. Amrit Brar.  By the same order, it discharged the these two accused of other offences namely U/s 420/468/201 IPC.

I have perused the record and have heard arguments of Sh. H.S. Bhulla and Ms. Bhawani Gupta Ld. Counsel for the petitioners; Sh. Salim Khan, Ld. Additional Public Prosecutor for the State and Sh. Swaran Singh, Ld. Counsel for the complainant.

Brief facts as are relevant for the disposal of these cases are that the FIR No.555/2005 was registered at PS Mehrauli for the offences   U/s   420/468/471/201   IPC   on   the   complaint   of   one   Sh. Harvinder Singh, against Smt. Sukhpal Kaur, Smt. Amrit Brar and Sh. Gurdarshan Singh Brar.  Smt. Sukhpal Kaur was chargesheeted on the complaint of Sh. Harvinder Singh, who had named all three persons. The complaint was to the effect that these accused persons had tried to grab the valuable land belonging to His Holiness Baba Virsa Singh. the founder   of   Govind   Sadan   which   the   complainant   claimed,   he   had purchased in 1980 and had cultivated till date.  It was alleged that Smt. CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  2 of 18 Amrit Brar along with Smt. Sukhpal Kaur and  Sh. Gurdarshan Singh Brar   had     manufactured   certain   fake   documents   with   a   common wrongful   intention   to   usurp   the   property   and   had   misused   these documents in various offices and Courts misrepresenting themselves to be   the   owners   and   purchasers   of   land   measuring   1   acre   in   Khasra no.374/1 and 374/2. 

On a preliminary enquiry, it was found that Smt. Sukhpal Kaur seldom visited the house and remained in Chandigarh most of the times despite directions by the Investigating Officer for the production of   the   original   of   the   photocopy   of   the   alleged   fake   documents. Neither of the three accused produced the same,  though initially they informed   that   the   documents   on   record   sought   by   the   Investigating Officer were subject matter of civil litigation pending before the Court at Delhi.  The alleged sale letter / agreement on stamp paper of Rs.2/­ dated 11.06.1991 was, however, not produced. It was further submitted in the chargesheet that the further investigations revealed that one Sh. Ashok Sharma had been staying as the Care Taker of Smt. Sukhpal Kaur in the disputed property since 1993 and he was  employed with the CRPF and that he too had filed some civil litigation and that the original documents relating to the sale of the property were with Smt. Sukhpal Kaur,     On   enquiry   made   from   Sh.   Ranbir   Singh   son   of   Sh.

Kirpal   Singh   he   claimed   to   be   attorney   of     Baba   Virsa   Singh   and disclosed   that   they   were   the   owners   in   physical   possession   and   in cultivation of land bearing khasra no.374/1, 374/2, 376, 377/1, 377/2, CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  3 of 18 387, 388 in the revenue estate of village Gaidai Pur, Tehsil Mehrauli and   claimed   to   have   purchased   it   from   a   previous   owner   for   valid consideration against a Sale Deed registered in the office of the Sub Registrar, Delhi.  It was also stated that the land had been duly mutated in the name of Baba Virsa Singh in the revenue records of title and possession.     Investigations   revealed   that   the   land   in   question   still existed in the name of Sant Baba Virsa Singh Ji in these records.

The Investigating Officer observed that Sh. Ashok Sharma and his family had been living in the said land since 1992 in a semi­ pacca room but that neither the complainant nor any representative of Govind   Sadan   had   lodged   any   complaint   of   trespass   and   the   only complaint   that   had   been   registered   was   the   present   one   in   2005. During further investigations, it was revealed that Sh. Hardeep Singh son of Sh. Gurdev Singh resident of Govind Sadan whose father is shown   in   the   Rs.2/­   stamp   paper   to   have   accepted   Rs.9.65   lacs   on behalf of Baba Virsa Singh stated that his father had expired in Govind Sadan on 03.04.2003 and he always used to write "Gyani" before his name.     He   further   claimed   that   the   signatures   in   the   name   of   Sh. Gurdev Singh were not that of his father  and he claimed to have no recollection of his father  having any dealings with Smt. Sukhpal Kaur.

It is stated that one other Gurdev son of Sh. Gopal Singh resident of Govind Sadan was also examined who stated that he had been living for the last 30 years at Govind Sadan.  He too stated that Rs.2/­  stamp  paper   on which  basis  Smt.  Sukhpal  Kaur  claimed  her title, did not bear his signatures and he had not received any payment CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  4 of 18 from Smt. Sukhpal Kaur nor was he aware of any deal.  Sh. Joginder Singh son of Sh. Surender Singh who according to the Investigating Officer has been mentioned as Sunder Singh in the Rs.2/­ stamp paper, claimed that he had been residing in the Sadan since 1960 and as per his knowledge, there was no such person by the name "Gurdev Singh, Mukhtar of Baba Virsa Singh" who had received Rs.9.65 lacs on his behalf.  He too stated that he had put any signatures.  He too stated that he had not put any signatures on the Rs.2/­ stamp paper.

The   Investigation   Officer   further   recorded   that   a supplementary statement of Sh. Harvinder Singh was recorded and he further   claimed   that   he   had   been   the   Secretary   of   the   Govind Management Committee and had been the Secretary with Baba Virsa Singh for ten years but that Baba Virsa Singh had never appointed any Gurdev Singh as Mukhtar and no Gurdev Singh was authorized to sell any property to Smt. Sukhpal Kaur.   He claimed that the document namely Rs.2/­ stamp paper notarised document dated 11.06.1991 was a forged document.   He further claimed that Baba Virsa Singh had appointed only Sh. Ranbir Singh son of Sh. Kripal Singh, resident of Govind Sadan as Mukhtar and he alone i.e. Sh. Ranbir Singh alone was to look after the sale, purchase and other works of the lands of Baba Virsa Singh.   He also stated that Baba Virsa Singh expired on 24.12.2007.

Then, Sh. Ranbir Singh son of Sh. Kripal Singh was also examined by the Investigating Officer and he claimed that he was  the Mukhtar of Baba Virsa Singh and an attorney was executed by Baba CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  5 of 18 Virsa Singh  in his favour.   He too affirmed that  Baba Virsa Singh expired on 24.12.2007.   The Investigating Officer has recorded that during the interrogation of Smt. Sukhpal Kaur, she stated that she had purchased the land in question in 1991 and had got constructed three rooms,   a   dining   hall,   kitchen,   bathroom,   etc   and   since   1993,   Sh. Ashok Kumar Sharma was kept there as the Care Taker.  She claimed to have paid Rs.9.65/­ lacs in cash to Sh. Gurdev Singh but that due to lapse of time, she could not identify both Gurdev Singh and Joginder Singh and she also had no recollection as to whom she handed over the original  stamp paper  of  Rs.2/­  and that the  original documents were not with her.

The   Investigating   Officer   concluded   that   nothing incriminating   had   come   on   record   against   the   accused   Gurdarshan Singh Brar and against Smt. Amrit Brar regarding the oral threatening of getting the complainant involved in   a bogus case and both were placed   in   column   no.12.     With   regard   to   Smt.   Sukhpal   Kaur,   the Investigating Officer concluded that there was every possibility that this document was a forged and fabricated document created in order to   claim   the   ownership   over   the   property   in   question   and   that   the forged   title   document   may   have   been   destroyed   by   Smt.   Sukhpal Kaur.  It was also submitted that the contents in this document were doubtful as the material particulars were absent from the document. No Mukhtar was available.  The payment of Rs.9.65 lacs was also not established   as no separate receipt was available and payment was claimed to have been made in cash.  Hence the Investigating Officer CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  6 of 18 concluded that there was sufficient evidence to proceed against Smt. Sukhpal   Kaur.     The   chargeswheet   for   the   offences   U/s 420/468/471/201 IPC was thus filed against the accused Sukhpal Kaur without arrest and with the other two accused placed in column no.12.

A   protest   petition   was   filed   against   the   accused   Smt. Amrit   Brar   and   Sh.   Gurdarshan   Singh   Brar   being   kept   in   column no.12 of the final report. While disposing off the protest petition vide orders dated 30.05.2011, Ld. CMM, South observed that there was sufficient   material   to   show   that   accused   Amrit   Brar   who   was   the daughter of the accused Sukhpal Kaur had conspired with her mother to commit the offences in as much as the CRPF Constable could not have been posted at the disputed property except with the connivance of the accused Amrit Brar, who was an IPS officer.  The Ld. MM took cognizance of the offences U/s 420/468/471/201   read with Section 120B IPC and summoned the accused Smt. Sukhpal Kaur and Smt. Amrit   Brar   but   concluded   that   no   case   was   made   out   against   the accused Gurdarshan Singh Brar and discharged him on 30.05.2011.

On 21.02.2015, arguments on charge were heard and vide the impugned order, the Ld. CMM, South concluded that there was enough material to establish participation of the accused Amrit Brar in the use of a forged document which disclosed that she was part of the conspiracy as she had participated on behalf of her mother in the civil litigation at  all  times very actively.   However, the Ld. Trial Court found   no   prima   facie   case   against   either   of   the   two   accused   for actually forging the document or cheating the complainant.  It also did CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  7 of 18 not   believe   that   Smt.   Sukhpal   Kaur   would   have   knowingly   or deliberately   destroyed   the   original   of   the   Rs.2/­   stamp   paper document.     Thus,   it   discharged   the   accused   of   the   offences   U/s 420/468/201   IPC.     However,   in   view   of   the   fact   that   the   said document had been used in the civil litigation, it concluded that there was a prima facie case made out for the offences U/s 471/120B IPC against the accused Smt. Sukhpal Kaur and as the accused Smt. Amrit Brar was shown to have conspired with her mother, the charge for the offence U/s 120B IPC was  held to be made out against her.  Charges were   accordingly   framed   on   25.02.2015   which   has   also   been challenged by this revision.

It   may   be   mentioned   here   that   no   revision   has   been preferred by the complainant or the State against the discharge of the accused under the other Sections.

Aggrieved   by   the   order   of   charge   and   the   framing   of charge,   the   revision   petitions   have   been   preferred   questioning   the conclusions of the Ld. CMM, South and framing of charges against them.  It is submitted that in the revision petition that the person who had filed the protest petition had no locus standii to do so as his name was not figuring either in the FIR or in the chargesheet and nor was he in the list of witnesses filed by the prosecution.  Therefore, the protest petition was void ab initio.  It was submitted that the charges should not have been framed on this ground alone.  It is submitted relying on the decision of the Hon'ble Allhabad High Court in the case titled Vimlesh Vs. State of UP & Anr., (2010)4 All LJ 354 that extrenuous CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  8 of 18 material like affidavit filed in support of the protest petition against the final report and material in the case, were not sufficient to   take cognizance.  It was further submitted relying on the judgment that if the   Court   desired   to   proceed   on,   the   protest   petition,   it   must   be registered as a complaint and proceeded with, as such U/s 200 Cr.PC, which according to the revisionist / petitioner, the Ld. Trial Court had not done in the present case.   It is submitted that the Ld. Magistrate should   not   have   taken   cognizance   straightway,   particularly   in   this case, as the complainant   could have had no locus standii to submit any complaint. 

It   is   also   submitted   that   the   events   submitted   by   the complainant   were   inherently   untenable   and   full   of   falsehood   and untruth   and   it   made   the   complaint   fraudulent.   The   allegations, instances   and   facts   which   support   this   claim   of   the   revisionist   / petitioner have been listed out in the revision petitions, such as the Power of attorney of the previous landlord as claimed by Sh. R.S. Khanna was signed by one Sh. Varsha Singh and not Sh. Virsa Singh and the photographs and the signatures were clearly forged even when seen by the naked eye.  It is also submitted that even if that document was to be accepted, even then Sh. R.S. Khanna would have been an attorney of Baba Virsa Singh only from the year 2000 whereas the property had been purchased by Smt. Sukhpal Kaur in the year 1991. Thus, it is claimed that Sh. R.S. Khanna was a completely irrelevant witness, apart from having no locus to file the protest petition.

It is also submitted that even Sh. Harvinder Singh son of CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  9 of 18 Sh. Inderjeet Singh who claimed to be the Secretary of Govind Sadan Management Committee was an irrelevant witness as he had been with Baba Virsa Singh as Secretary only since 1995 and would have no occasion to know what happened in the year 1991.  It is also submitted that the Care Taker, Sh. Ashok Sharma and his family had been living in the property since 1992 in the semi pacca room, but neither the complainant nor any representative of the Govind Sadan had lodged any complaint of trespass against him.

It is further submitted that  the complainant has thus, not approached the Court with clean hands and any proceedings initiated and based upon fraud were vitiated at the very outset.  Hence, it was submitted   that   the   proceedings   were   void  ab   initio.     It   is   further submitted  that   since  the original documents  had not  been  produced before   the   Ld.   Trial   Court,   relying   on   the   judgment   of   the   Privy Council in the case titled Sanmukshing & Another Vs. The King,  the production of the copy did not constitute sufficient evidence against the  appellants. It is further submitted that ultimately production of the original documents was necessary to determine the charge of forgery. It was submitted that no evidence was produced to demonstrate that the document   of   Rs.2/­   stamp   paper   was   a   forged   one.   It   is   further submitted   that   the   investigation   by   the   Investigation   Officer   of examining   Sh.   Hardeep   Singh   who   claimed   that   his   late   father   Sh. Gurdev Singh used  to write "Gyani" in front of his name which was absent from the agreement of Rs.2/­ stamp paper disclosed that the prosecution   case   was   based   on   the   presumptions   and   conjunctures.

Another presumption on the part of the police was the examination of one Sh. Joginder Singh son of Sh. Surender Singh whereas the witness to   the  document   was   Sh.   Joginder   Singh  son   of   Sh.   Sunder   Singh. Thus,   it   is   submitted   that   apparently     the   witnesses   have   been examined   but   could   state   nothing   regarding   authenticity   of   the ownership documents.  As such, on the basis of said lopsided reckless investigation on the part of the police, the Ld. Trial Court ought not to have proceeded further.

It is further submitted that the revisionist / petitioner Smt. Sukhpal Kaur was an 80 years old lady bound to wheel chair and had unintentionally   misplaced   the   original   document   without   malafide intention   and   the   filing   of   the   copy   of   the   ownership   document   of Rs.2/­   stamp   paper   was   insufficient   to   establish   use   of   a   forged document U/s 471 IPC.

For the abovesaid reasons, the petitioners have prayed that the impugned order dated 25.02.2015 be set aside.

Though no reply has been filed by the State nor by the complainant, they have opposed the revision petition.

Written arguments filed on behalf of the complainant set out that action against the revisionists / petitioners must be initiated U/s 340 Cr.PC since the name of the complainant was wrongly alleged to have  been not  incorporated in the FIR or  the chargesheet.    It is submitted   that   the   name   of   Sh.   Ranbir   Singh   Khanna   has   been mentioned in the list of the witnesses and his name is also specifically mentioned at page no.8.   It is also submitted that merely because the CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  11 of 18 complainant had died would constitute no reason for quashing the FIR. It is also submitted that the revisionists / petitioners were relying on the document dated 11.06.1991 being a stamp paper of Rs.2/­ but why was it that they have not taken steps for transferring the property in their name?  

It is stated that late Baba Virsa Singh was the owner of the agricultural land bearing no.344/1, 374/2, 377/2, 377/4 ad measuring 9 Bighas   and   12   Biswas   situated   in   the   village   Gaidai   Pur,   Tehsil Mehrauli and had been in possession and cultivation and in the control of the property since 1980.   It is also claimed in the 1984 riots and terrorism,   many   followers   of   Baba   Virsa   Singh   from   Punjab   took shelter  in Govind Sadan and the revisionists / petitioners were also amongst them.  

It is further stated that in the year 2005, the complainant had   filed   a   suit   for   permanent   injunction   against   Chaudhary   R.S. Pradhan  and  Sh.  Chander  Kant   Sharma  being  the  attorney  of   Baba Virsa Singh with respect to the said property wherein on 14.07.2005, Smt. Sukhpal Kaur and Sh. Ashok Sharma, the said Care Taker moved an application U/o 1 Rule 10 CPC for the impleadment as necessary parties, stating that they had purchased the property on 11.06.1991 on the basis of stamp paper of Rs.2/­ for a valid consideration of Rs.9.65 lacs and that since then she was the owner in possession through her caretaker, Sh. Ashok Sharma and prayed that the suit be dismissed.  It is stated that that suit was supported and followed up by Smt. Amrit Brar.

It is further stated in the written arguments on behalf of the complainant that since the petitioners had filed a forged document i.e. stamp paper of Rs.2/­  dated 11.06.1991 before the Ld. Civil Court, it had been done so to obtain wrongful   benefit.   The complaint was filed on 20.07.2005 U/s 166(3) Cr.PC through Sh. R.S. Khanna.  It is stated that during the pendency of that complaint filed by Sh. R.S. Khanna, an FIR No.555/005 for the offences U/s 420/468/471/201 IPC was registered against Smt. Amrit Brar and Smt. Sukhpal Kaur and Sh. Gurdarshan Singh Brar.   Another complaint was also lodged by late Sh. Harvinder Singh on 01.09.2005.

It is further submitted that as the chargesheet was filed only against the accused Smt. Sukhpal Kaur and that too after a long delay and only after the directions of the Hon'ble High Court, a protest petition had been filed and after giving thoughtful consideration to the facts, the Ld. CMM, South had rightly summoned the accused no.2 who appeared to be most important, as an old lady around 77 years could not be assumed to be capable of creating such false document.  It is further submitted that therefore, the Ld. Trial court vide order dated 30.05.2011 rightly took cognizance against accused Smt. Amrit Brar for the offences U/s 420/468/471201/120B IPC.

It is further submitted that there could be no dispute that a document purported to be a sale letter agreement dated 11.06.1991 on a   Rs.2/­   stamp   paper   had   been   created,   since   the   revisionists   / petitioners have not denied the submission of the copy of the same before the Ld. Civil court. However, the original document admittedly CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  13 of 18 was   not   produced   by   them   before   the   Investigating   Officer.   The accused Smt. Amrit Brar had been appearing before the Ld. Civil court as   well   as   had   been   in   touch   with   the   Investigating   Officer   in   the present matter which reflected her active involvement.   It is further submitted that though a detailed discussion on the role of the accused persons was not required, at least, in this case, the Ld. Trial Court had discussed   to   some   extent   their   roles   while   taking   cognizance   and summoning the accused Smt. Amrit Brar.  Thus, there was no reason to interfere with that order.

It is further submitted that the charge that was made out against the accused persons, according to the complainant was the one U/s   420/468/471/201/120B/506   IPC,   since   the   accused   no.2   had threatened the complainant and other members of the Govind Sadan with   involvement   in   a   false   case   and   had   actually   involved   Sh. Harvinder   Singh   and   others   in   a   false   FIR   registered   at   PS   Subzi Mandi vide the complaint dated 05.08.2005.   It is further submitted that the reasoned order did not call for any interference.  Thus, it was prayed that the revision  / petition be dismissed.

It is well settled that while dealing with a revision petition, the Court has very limited jurisdiction.  Interference is possible only if there is  perversity or gross error in the orders of the Ld. Trial Court. As rightly pointed out by the Ld. Counsel for the respondent and as held by the Hon'ble Supreme Court of India in the case titled 'Amit Kapoor vs Ramesh Chander' in the Criminal Appeal No. 1407/2012 the object of the powers of revision is to set right a patent defect or an CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  14 of 18 error of jurisdiction of law, which has to be a well founded error.  The error   must   be   grossly   erroneous   or   some   material   produced   should have been ignored or judicial discretion ought to have been exercised arbitrarily   or   perversely   and   only  in   these   circumstances   would  the Court interfere applying revisionary powers, with the orders of the ld. Trial Court.

Keeping   this   in   mind,   it   is   to   be   seen   whether   in   the present case, any interference is called for.  The grounds in the revision petition have been extracted in detail herein above only to show that what  the  petitioners  are  seeking is  an evaluation of  evidence.   The revisionist / petitioners seek that their interpretation of the evidence be accepted in contradiction to the conclusions of the Ld. Court. Such an enquiry is not possible while dealing with the revisions petitions. In the present matter, no doubt, the Court can look into whatever material has come before it to come to a conclusion whether the charge has been made   out   or   not.     But   even   then,   the   Court   cannot   evaluate   the evidence in the meticulous manner that the revisionists / petitioners have sought.  It is certainly not the stage to believe that the witnesses are irrelevant, as described the petitioners.  

The death of the original complainant would certainly not render  the  FIR  infructuous.     It  cannot  also  be held  that the  protest petition could not have been filed by Sh. R.S. Khanna, the complainant herein, as  he is an interested party claiming to protect the interest of Govind Sadan and the property of Baba Virsa Singh. Hence,  no reason exists to believe that the entire edifice has to collapse. The locus of Sh.

R.S. Khanna is not to be enquired at this juncture, whether he was the true attorney of late Baba Virsa Singh or whether there are lacunae in the documents on which he claims the authority to pursue the present complaint. It cannot be overlooked that the present matter is a State case and an FIR has been lodged.

It   is   well   settled   now   that   a   Magistrate   can   accept   or reject the report submitted by the police U/s 173 Cr.PC and is not bound   by   the   conclusions   drawn   by   the   Investigating   Officer. Therefore,  there  is  no  perverse  misuse  of  powers  by  the  Ld.  Trial Court in taking cognizance of the offences against both the accused and to proceed further to decide and to frame charge against them.

It is also equally well settled that while determining the question of charge, the Magistrate is not required to analyse all the material weighing the pros and cons, reliability or acceptability of the material, etc..  Such an  exercise on the assessment of the evidentiary value, credibility or otherwise of the material witnesses, veracity of the document and the witnesses has to be undertaken at the time of trial.  The presence of the material on record sufficient for the Court to form an opinion that there is a grave suspicion that the accused might have committed the offences is sufficient to frame  the charge.

In   the   present   instance,   there   is   no   dispute   that   a document   purported   to   be   the   Agreement   to   Sell   executed   on   the Rs.2/­ stamp paper was produced by Smt. Sukhpal Kaur in the civil suit to substantiate her claim that she was a necessary party in the suit. The accused Smt. Amrit Brar was actively supporting  Smt. Sukhpal CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  16 of 18 Kaur,   a   senior   citizen   in   prosecuting   the   civil   suit   based   on   this document.   On the basis of various averments, the complainant has lodged   this   complaint   showing   that   this   document   was   a   forged document. The Ld. Trial Court has come to the conclusion that neither of the accused had actually forged the document but in the face of the facts that it was filed in that Court record, the document had certainly been used.  It is a matter of trial whether the document is  forged one and a forged document has been used. At this stage, there is no reason to believe prima facie that the Rs.2/­ stamp paper was not a forged document. 

The fact that it was the other accused / petitioner herein Smt. Amrit Brar who used to follow the cases on behalf of her mother, clearly establishes that she was in the know of all that was happening in   the   case   including   about   the   production   of   this   document   to substantiate the application U/o 1 Rule 10 CPC filed by her mother before the Ld. Civil Judge to become a party as owner. The Ld. Trial Court was, therefore, fully justified in holding that prima facie the two accused persons were in conspiracy and further a forged document had   been   used   by   the   accused   persons   in   furtherance   of   that conspiracy.

In   the   circumstances,   there   is   no   merit   in   the   revision petitions and the same are accordingly, dismissed.

The   original   order   be   placed   in   the   revision   petition bearing   No.   CIS­Cr.Rev.­8116­2016   and   the   copy   of   the   order   be placed in the revision  petition bearing No. CIS­Cr.Rev.­8117­2016.

The trial court record be returned along with a copy of this order.  The parties are directed to appear before the Ld. CMM, South on 22.06.2017.

The   revision   petition   files   be   consigned   to   the   Record Room.

Announced in open Court                            (ASHA MENON )      
today on 03.06.2017                      District & Sessions Judge (South)
                                                    Saket/New Delhi. 




CIS­Cr.Rev­8116­2016 & CIS­Cr.Rev­8117­2016                                        Page  18 of 18