MAHANT JAGTAR SINGH Vs. SATE OF HARYANA

JUDGEMENT

(1.) The present writ petition has been filed under Article 226/227 of the Constitution of India with prayer to grant the following substantive reliefs:

(2.) The writ petitioners claim that on an application submitted by them, FIR No. 527 dated 12.06.2019 under Sections 406, 420, 467, 468, 471 and 120-B IPC has been registered at Police Station Thanesar City, Kurukshetra. In the FIR, precise allegations are that a religious institution in the name of Panchayati Akahara Nirmala (Regd.) Kankhal, Haridwar, owns certain property in District Kurukshetra. Out of which, the land measuring five acres has been sold by the accused on the basis of a resolution of the Executive Committee dated 21.09.2005. It has been alleged that the plots have been carved out on the land and scores of the sale deeds have been registered by receiving major payments under the table.

(3.) It will be important to note that previously also, the writ petitioners filed Criminal Misc. No. M-38659 of 2009 before this Court. During the pendency of the aforesaid criminal miscellaneous, the Special Investigating Team headed by the Deputy Superintendent of Police, Shahbad Markanda was constituted to carry on investigations. The aforesaid Special Investigating Team is now investigating the matter. It is also pleaded that on 11.06.2020, the writ petitioners were directed to appear before the Special Investigating Team to get their statements recorded. They were also directed to submit whatever documents they wish to submit by 18.06.2020 although, the writ petitioners have sought 15 days time. It is further pleaded that due to political pressure of certain leaders of the ruling party, another FIR against the writ petitioners has been registered at Haridwar on 19.06.2020.