MANJINDER SINGH Vs. STATE

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. for setting aside the order dated 19 May, 2012 passed by the Additional Sessions Judge, West -02, Delhi whereby the petitioner's revision petition seeking quashing of summoning order dated 22nd December, 2011 was rejected. The petitioner also prays for quashing of the summoning order dated 22nd December, 2011 passed by learned ACMM, West, Delhi. Mr. Neeraj Kishan Kaul, learned senior counsel for the petitioner submits that the petitioner has been summoned by the trial court even though due to insufficient evidence, petitioner's name had been kept in Column No. 12 of the charge -sheet and he had not been chargesheeted.

(2.) MR . Kaul further states that the trial court and ASJ failed to appreciate that according to FSL report the alleged signature of the petitioner on the Sale Deed dated 22nd March, 1996 did not match with the petitioner's signature. He also points out that the investigating agency on the basis of the expert opinion had stated that the thumb impression on the Sale Deed was not that of the petitioner.

(3.) SINCE there is a serious allegation against the petitioner that he had impersonated Mr. Balvinder Singh and signed the Sale Deed dated 22nd March, 1996 as attesting witness, the trial court has summoned him.