SADA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The request has been made to quash the criminal proceedings of Criminal case No. 740 of 2001 for offence under Ss. 120-B, 218, 466, 467, 468, 471, 420 I.P.C. pending in the Court of Ist Additional Judicial Magistrate, Shahjahanpur.

(2.) I have heard Sri L. K. Davey, learned counsel for the petitioner and the learned A. G. A.

(3.) In brief the facts are that the petitioner had two other brothers, namely, Dilip Singh and Mahendra Singh. The name of the petitioner was mutated on the application of the petitioner on the entire land of his two brothers for the reason that they died issueless. Later on Mahendra Singh appeared and lodged an F.I.R. that he was wrongly shown to have died and the name of the petitioner was got mutated in his place by practising fraud on the basis of forged documents. That the death certificate filed by the applicant is also forged. The case was registered and investigated and charge sheet has been filed against the petitioner.