G.P.SRIVASTAVA, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS is an application under Section 482 Cr.P.C. for quashing the proceedings arising out of charge -sheet of case No. 3045/04 under Sections 420/467/468/471 IPC pending in the Court of Chief Judicial Magistrate, Rampur. Opposite Party No. 2 lodged F.I.R. on 27 -2 -2004 against the applicant under Sections 420/466/467/ 468/471 IPC at P.S. Bilaspur District Rampur alleging that one Colonel Hargovind Singh and Amrinder Kaur were Bhumidhar of agricultural land khata Nos. 40 and 2. They were unable to look after the land, therefore, they appointed opposite party No. 2 as their attorney by executing a general power of attorney in his favour. Opposite Party No. 2 by virtue of power of attorney sold the aforesaid land and delivered possession to the purchasers. The applicant claiming herself as wife of Colonel Hargovind Singh filed two civil cases suit Nos. 266 of 2002 and 267 of 2002 for cancellation of sale -deed against Prabhajeet Singh which are still pending. While instituting the suit on 27 -5 -2002 the applicant filed a false affidavit that she came to know regarding the sale -deed on 16 -5 -2002 and obtained the certified copy on 27 - 5 -2002 whereas actually the applicant moved application for certified copy of Khatauni on 6 -5 -2002 and received copy on 7 -5 - 2002. After investigation a charge -sheet has been filed. Feeling aggrieved with the summoning order and the charge -sheet this application has been moved by the applicant.
(3.) I have heard learned Counsel for the parties and gone through the record of the case.;