Uttarakhand High Court
State vs Bikram Singh Grewal And Others on 27 November, 2013
Author: V.K. Bist
Bench: V.K. Bist
C482 No. 1308 of 2013
With
CRMA No. 1828 of 2013
Hon'ble V.K. Bist, J.
Mr. Navneet Kaushik, Advocate,
present for the petitioner.
Mr. Vijay Khanduri, Brief Holder,
present for the State.
Heard.
Learned counsel for the petitioner
submitted that petitioner is not named in the
FIR. It is not a case where any amount has
been paid by the complainant to the
petitioner which is due towards him. Infact,
the allegation was only against one Bikram
Singh Grewal and Smt. Alpana Khare who
are not petitioner in the present case. It is
further submitted that the petitioner was
simply a witness of sale deed.
Learned counsel for the petitioner
contended that in the charge sheet filed by
police it is mentioned that agreement to sell
executed by one Smt. Alpana Khara was
found to be forged as notary on said
document is of 22.02.2008 whereas stamp no.
551704 was issued on 23.03.2008. It is
nowhere mentioned in the charge sheet that
petitioner involved in getting forges stamp
paper.
Issue notice to respondent no. 2, fixing
26th of December, 2013.
Having considered submission of learned counsel for the petitioner, and after going through the papers on record, it is directed that till the next date of further proceedings of criminal case no. 4726 of 2013, State vs. Bikram Singh Grewal and others, relating to offences punishable under section 420, 423, 467, 468, 471 and 120B IPC, pending in the court of Judicial Magistrate‐I, Dehradun, shall remain stayed. (Stay application no. 1828 of 2013, stands disposed of).
List this petition on 26th of December, 2013, in daily cause list.
(V.K. Bist, J.) Parul 27.11.2013