Criminal Procedure Code, 1973 (CrPC) – Section 482 – Penal Code, 1860 (IPC) – Sections 409, 467, 468, 471 and 420 – Quashing of FIR – Misuse of Power of Attorney -The dispute, if any, is between the land-owners/principals inter-se and/or between them and the PoA-holder – It would be improper to drag the appellant into criminal litigation, when he had no role either in the execution of the PoA nor any misdeed by the PoA-holder vis-a-vis the land-owners/principals – Moreover, the entire consideration amount has been paid by the appellant to the PoA-holder
SUPREME COURT OF INDIA DIVISION BENCH BHARAT SHER SINGH KALSIA — Appellant Vs. STATE OF BIHAR AND ANOTHER — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. )…