AJIT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The instant bail application has been filed on behalf of the applicant with a prayer to admit him on bail in Case Crime No.184 of 2010 under Sections 420,467,468,471 IPC, Police Station B.B. Nagar, District Bulandshahr during the pendency of trial.

(2.) Heard learned counsel for the applicant as well as Sri R.K. Sinha, learned counsel appearing on behalf of the complainant and the learned A.G.A. for the State.

(3.) The prosecution case in nut-shell is that an FIR was registered on 24.9.2010 against the applicant, Ajit Singh, his two sons, namely, Anekjit Singh and Anantjit Singh and Smt. Roji Khanna, sister of the applicant by Smt. Virendra Singh, who is the wife of the brother of the applicant Digjit Singh that the named accused persons have committed fraud by preparing forged papers and got their names mutated in the revenue record on the land which belongs to her husband. It is alleged in the FIR that the applicant has fraudulently obtained an order from the court of Consolidation Officer, on the basis of forged and fabricated compromise by signing the signature of her husband Digjit Singh. The properties in respect of which the compromise settlement had allegedly taken place were owned by the father-in-law of the complainant, Sarjeet Singh, who died leaving behind the husband and devar (applicant) of the complainant as his legal heirs and representatives. Ajit Singh, the applicant filed an objection by signing the signature of the complainant's husband before the Consolidation Court under Section 9-A(2) of the U.P. Consolidation of Holdings Act and thereafter set up a forged compromise before the court and obtained the order in his favour. On the relevant date, on which the compromise is said to have been executed by the complainant's husband and the applicant, the complainant and her husband were not present in India and were residing in U.S. In order to grab the share of the complainant's husband in the property forged compromise deed dated 22.5.2000 was prepared by the applicant and the same was filed in the court of Consolidation Officer. Thus the applicant and other persons had cheated and committed forgery to deprive the husband of the complainant of his share in the ancestral property. The case was registered as Case Crime No.184 of 2010, under Sections 420,467,468,471 IPC at P.S. B.B. Nagar, District Bulandshahr.