STATE BY ATTIBLE POLICE Vs. GOPALA ALIAS

JUDGEMENT

(1.) THE pet i t i oner i s aggr i ev ed by t he or der dat ed 28. 4. 2012 pas s ed by t he Addi t i onal Chi ef J udi c i al Magi s t r at e, Sambhar Lak e, Di s t r i c t J ai pur wher eby t he l ear ned Magi s t r at e has ac c ept ed t he negat i v e Fi nal Repor t f i l ed by t he pol i c e and has r ej ec t ed t he pr ot es t pet i t i on f i l ed by t he pet i t i oner .

(2.) THE pet i t i oner i s al s o aggr i ev ed by t he or der dat ed 24. 7. 2012 pas s ed by t he Addi t i onal Di s t r i c t & Ses s i ons J udge, Sambhar Lak e, Di s t r i c t J ai pur wher eby t he l ear ned J udge has r ej ec t ed t he r ev i s i on pet i t i on f i l ed by t he pet i t i oner . The br i ef f ac t s of t he c as e ar e t hat t he pet i t i oner f i l ed a c r i mi nal c ompl ai nt agai ns t one Bhanwar l al bef or e t he l ear ned Magi s t r at e al l egi ng t her ei n t hat hi s f at her , Deep Chand, had ex pi r ed on 10. 9. 1966 l eav i ng behi nd hi m a hous e at J obner . Af t er deat h of hi s f at her , hi s t hr ee s ons and t wo daught er s wer e hav i ng equal s har e i n t he pr oper t y . Deep Chand nev er ex ec ut ed any wi l l . 2. But t he ac c us ed Bhanwar l al got pr epar ed a f or ged wi l l on 3. 9. 1963 i n hi s f av our . On t he bas i s of s ai d f or ged wi l l , Bhanwar l al got s uc c es s i on c er t i f i c at e f r om t he c i v i l c our t and got t he pr oper t y t r ans f er r ed i n hi s name f r om t he Muni c i pal Boar d.

(3.) THE l ear ned Magi s t r at e r ec or ded t he s t at ement s of t he c ompl ai nant and of hi s wi t nes s es under Sec t i ons 200 and 202 Cr . P. C. r es pec t i v el y . By or der dat ed 28. 4. 2012, t he l ear ned Magi s t r at e ac c ept ed t he negat i v e Fi nal Repor t s ubmi t t ed by t he pol i c e, and r ej ec t ed t he pr ot es t pet i t i on f i l ed by t he c ompl ai nant . Ther eaf t er , t he pet i t i oner f i l ed a r ev i s i on pet i t i on, whi c h was di s mi s s ed by t he l ear ned J udge by t he or der dat ed 24. 7. 2012. Henc e, t hi s pet i t i on bef or e t hi s c our t . Mr . Anoop Dhand, t he l ear ned c ouns el f or t he pet i t i oner , has c ont ended t hat t he al l egat i on made by t he pet i t i oner agai ns t one Bhanwar l al was t hat t he pet i t i oner ' s f at her Deep Chand nev er l ef t a wi l l . Howev er , Bhanwar l al had f or ged a wi l l of hi s f at her . On t he bas i s of t he f or ged wi l l , he had managed t o pr oc ur e a s uc c es s i on c er t i f i c at e i s s ued by t he c ompet ent c our t . Mor eov er , on t he bas i s of t he f or ged doc ument , he managed t o get t he pr oper t y t r ans f er r ed i n hi s name f r om t he Muni c i pal Boar d, Sambhar Lak e. Thus , t he al l egat i ons wer e wi t h r egar d t o of f enc es under Sec t i ons 467, 468, 471 I PC. Mor eov er , s i nc e Bhanwar l al had c aus ed wr ongf ul l os s t o t he pet i t i oner and had ens ur ed wr ongf ul gai n t o hi ms el f , t he of f enc e under Sec t i on 420 I PC was c l ear l y made out .