GHANSHYAM DASS Vs. STATE

JUDGEMENT

(1.) BY the present petition, the petitioner has assailed an order dated 23 rd June, 2010, passed by learned Additional Sessions Judge, partly allowing the Revision Petition of the petitioner.

(2.) THE brief facts necessary for the purpose of deciding this petition are that in FIR No. 360 of 1996, registered at Police Station Mehrauli under Sections 420/34 IPC read with Section 120-B IPC, police filed a charge-sheet on completion of investigation. A supplementary charge-sheet was also filed by the police. In the charge-sheet police had mentioned names of several persons in Column No. 2, who were bonafide subsequent purchasers of the plots of land. Police could find material for trial only against accused Ran Singh, Satbir Singh, Dharam Singh and Karam Singh.

(3.) THE counsel for the petitioner submits that the persons who were subsequent purchasers should also have been summoned as accused since they purchased the property knowing fully well that the value of the property was much higher but it was being sold to them at lesser rate and the lesser rate was being quoted only because the persons selling the land were not the actual owners.