NIRANJANA SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Second respondent-Kulwant Singh son of Kartar Singh gave a complaint on the basis of which F.I.R. 196 dated 5.5.1999 has been registered at Police Station Civil Lines, Ludhiana under Sections 420, 467, 468, 471 Indian Penal Code wherein the following material allegations are found :

(2.) The property bearing Municipal Corporation No. BXXX-1531/1 Mohalla Beant Pura, Chandigarh Road, Ludhiana is owned by Niranajan Singh (Petitioner herein) and Kartar Singh (father of the complainant), a portion of which is under the tenancy of Amrit Lal. After the death of Kartar Singh on 25.6.1993, petitioner-Niranjan Singh, taking undue benefit of the young and tender age of the son of Kartar Singh, started forging and fabricating documents in order to grab the properties owned by Kartar Singh.

(3.) With that dishonest intention, petitioner-Naranjan Singh started claiming that the above said property is owned by him and that Kartar Singh had no share in the same. With this dishonest intention, petitioner-Naranjan Singh filed an Ejectment Petition against the tenant-Amrit Lal. The complainant came to know that the petition has been signed by Kartar Singh and on enquiries, the complainant came to know that petitioner-Naranjana Singh has forged the signatures of Kartar Singh on that petition; and the said petition has been used by the petitioner in the Court, with the mala fide intention to receive the rent from Amrit Lal. Petitioner-Niranjan Singh has also received the rent from that Court.