BALVINDERJEET SAYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this petition is made to cognizance order dtd. 12/3/2018 and charge sheet dated 13.12.20017. These proceedings relates to FIR No. 129 of 2016, dtd. 11/8/2016, under Sec. 420, 467, 468, 471, 120B IPC, Police Station Prem Nagar, District Dehradun.

(2.) Facts necessary to appreciate the controversy briefly stated are as follows:- The respondent no.2 (the informant) lodged an FIR on 11/8/2018 against Kundan Singh and Balbir Singh. According to it, the informant had purchased certain property on 28/8/2001 from Kundan Singh and Balbir Singh, but the same property was again sold by Rakesh Kumar Agarwal and Smt. Vineeta Agarwal to some other person on 28/1/2002. It is this FIR, in which, after investigation, charge sheet was earlier filed against coaccused Kundan Singh and Bilas Dev. The named accused Balbir Singh had died. The matter was further investigated and separate charge sheet has been filed against the petitioner, on which, on 12/3/2018 cognizance has been taken. It is impugned herein.

(3.) Heard learned counsel for the parties and perused the record.