AIR 2019 SUPREME COURT 5363

Supreme Court Of India

: AIROnline 2019 SC 1240 (From: Hyderabad)

Hon'ble Judge(s): Navin Sinha, B. R. Gavai , JJ

Criminal P.C. (2 of 1974) , S.482— Penal Code (45 of 1860) , S.418, S.420, S.120B, S.448, S.380— Quashing of proceedings - Challenge as to - Accused allegedly executing lease deed on basis of forged and fabricated oral Will and deed of confirmation in his favour - Issues reflecting civil dispute regarding inheritance amongst legal heirs - Dispute regarding inheritance under Will and deed of confirmation cannot be decided in criminal proceeding - @page-SC5364Concealment of other civil proceedings between parties - Uncontroverted allegations in FIR and evidence not disclosing any offence against accused - Quashing of proceedings by High Court, justified. (Para 16 20)