GURJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present criminal revision arises out of FIR No. 32 of 2017 registered at Police Station Pantnagar, District Udham Singh Nagar, under Ss. 167, 409, 420, 465, 466, 467, 468, 471, 474 and 120-B IPC and Sec. 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) The allegations in the FIR are primarily directed against certain landowners and public officials, including revenue authorities and officers connected with land acquisition, alleging that agricultural land was falsely shown as non-agricultural by procuring back-dated orders under Sec. 143 of the U.P. Zamindari Abolition and Land Reforms Act, resulting in payment of excessive compensation.

(3.) The Revisionist, Gurjeet Singh, is the son of one of the landowners, namely Jarnail Singh. It is not disputed that the Revisionist is not named as an accused in the FIR and has not been charge-sheeted in the said case. Several charge-sheets have, however, been filed from time to time against other accused persons.