KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Kashmir Singh-petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for issuance of directions to respondent Nos. 1 to 3 for registering a criminal case against respondent Nos. 4 to 8 as the said respondents in connivance with each other have transferred the land of Central Government by preparing fake jamabandi by showing in the name of respondent No. 7 who is in cultivating possession and by further getting registered the sale deed dated 12.5.2006 whereas, the land belonged to Central Government has not been allotted to any person.

(2.) It has been held by the Apex Court in Sakiri Vasu v. State of U.P. and Ors.,2008 1 RCR(Crim) 392 as under:

(3.) Since, the petitioner is seeking a direction for registration of FIR, no ground for interference is made out in view of decision of the Apex Court in Sakiri Vasu's case (Supra).