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Judgment
Heard.
The instant petition is against the order dated 15.03.2018 whereby the order dismissing the complaint filed by the petitioner was affirmed by the
Second Additional Sessions Judge in Criminal Appeal No.211/17.
The facts of this case are that the petitioner filed a complaint under Section 200 Cr.P.C. alleging that the respondent has committed offence
punishable under Sections 420, 120 B, 463, 464, 467, 468, 469, 470 & 471 IPC on the ground that his father Chandrika Singh Thakur, who was having
a property at Village Muthpuraina on 13.08.1993 executed a WILL by which the entire property was bequeathed in his favour, however, the
respondent on the basis of forged gift deed claiming property to be their own and filed a civil suit and it was decreed.
It is contended that the said gift deed being forged, the trial Court should have taken cognizance when the complaint was filed. It is further
contended that the decree even if it is passed and earlier up till High Court finding given in respect of the gift is in a separate civil matter and the
respondent herein has preferred a criminal complaint. It is stated that the criminal case and the civil case are two different, as such irrespective of the
finding given in the civil case, the criminal Court should have taken cognizance and registered the complaint. He further submits that the proper parties
were also not added who had given a finding that the gift deed is correct, therefore, the order passed by both the Courts below is grossly misconceived
and the petition is liable to be allowed.
Perused the order of the Court below. Perusal of the order would reflect that a gift deed which is said to be in favour of the respondent was subject
of litigation in between the parties in the civil Court up till the Second Appeal bearing Second Appeal No.302/10, which was decided by the High
Court, the said gift deed was held to be valid whereby the property was gifted in favour of the respondent, therefore, the genuineness and validity of
the WILL has been affirmed in different stages of litigation up till the High Court and the said finding is not under challenge. It appears that after the
order of the second appeal was passed on 31.07.2012 again a complaint was filed on 20.05.2013 going back to the earlier route by claiming that the
finding in respect of the gift deed is forged as it is outcome of fraud and complaint was filed. Admittedly, the finding about the gift deed up till second
appeal that it is valid is not under challenge, therefore, it appears that the entire effort is completely frivolous and misconceived and tented with all
malafide with a brutal expectation to get over the WILL deed for which a finding is already existing.
On appreciation of the fact it appears that the entire effort by the petitioner is only to bypass the orders passed in the civil suit and finding in respect
of the gift deed which remained in favour of the respondent up till the second appeal. The entire proceedings have been commenced can be termed as
a mischievous, therefore, dismissal and the order passed by the Court below cannot be faulted.
The petition being devoid of merits is dismissed.