RAMKISHOR PURI Vs. STATE OF M P

JUDGEMENT

(1.) The applicant has filed this revision under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 being aggrieved by the order dated 01/03/2019 passed in Sessions Trial No.113/2018 by 2nd Additional Sessions Judge, Panna, Distt. Panna thereby framing the charges under Sections 420, 467, 468 of IPC.

(2.) The case of prosecution against the applicant, in short, is that respondent No.2 filed a complaint under Section 200 of Cr.P.C. against the applicant who was Patwari of Patwari Halka No.22, Village Badwara, Tah. Devendra Nagar, Distt. Panna. Respondent No.2 who was complainant purchased some part of Khasra No.792 and after partition that part has been assigned as Khasra No.792/2 and Khasra No.792/1 was registered in the name of Bhagwati Devi Talang who was later sold her part to Pramod Kumar Jain vide registered sale deed dated 31/08/2016 and Khasra No.792/1 along with other land situated in Khasra No.788/1 got recorded in the name of Pramod Kumar Jain and land Khasra No.792/2 recorded in the name of complainant. Respondent No.2 applied for the map of land situated in Khasra No.792/2, then the applicant who was posted as Patwari provided a wrong map of Khasra No.792. Taking advantage of that map Pramod Kumar Jain restricted the passage of Khasra No.792/2. The applicant without permission of superior authority forgedly changed the map and provided a wrong map taking advantage of that wrong map Pramod Kumar obstructed the passage to reach on the land situated in Khasra No.792/2 belonging to the complainant/ respondent No.2.

(3.) Thereafter applicant No.2 applied for correction of map in the Court of Tahsildar. Tahsildar called for explanation from the applicant and found that the applicant has forgedly changed the map without seeking permission from the appropriate authority. Tahsildar passed the order dated 11/9/2017 and observed that the change map did not bear signature of any competent authority.