BHARPUR SINGH BRAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON 3.9.1987 FIR No. 93 has been registered at Police Station Dayalpura for offences under Sections 420/406 of the Indian Penal Code on a complaint made by Dr. Balwant Singh against Bharpur Singh Brar and Surjit Kaur. The investigation has been completed and challan has also been presented before the Court. At this early stage, the present petition has been moved by Bharpur Singh under Section 482 of the Code of Criminal Procedure and it has been prayed that the FIR be quashed.

(2.) BRIEFLY , the facts as given in the petition are that Dr. Balwant Singh is a RMP and is residing at village Bhagta Bhaika and his one son is a doctor in England and younger one Surinder Pal Singh is a graduate and was unemployed and was in search of a job. In April, 1982, Bharpur Singh accused, now petitioner met him and assured that: he would get, Surinder Pal Singh appointed as an Excise and Taxation Officer in Punjab but in lieu thereof, the complainant, would have to pay a sum of Rs. 1,00,000/-. After a week Bharpur Singh told that not only Rs. 1,00,000/- but a further sum of Rs. 10,000/- was also required and the complainant agreed to this proposal and he borrowed various sums of money from Kehar Singh, Joginder Singh, Jalore Singh, Ajmer Singh and Sukhminder Singh and also added a sum of Rs. 16,500/- from his own account of State Bank of India, Ludhiana and handed over the money to Bharpur Singh. However, the job. was not arranged and on the one hand the complainant continued to remind Bharpur Singh and on the other hand Bharpur Singh also continued reassuring that he would the needful done and that there was postponement of interviews for one reason or the other that in reality Bharpur Singh and Surjit Kaur had defrauded the complainant to the tune of Rs. 1,35,000/- On these allegations, the present case was registered at Police Station Dayalpura on 3-9-1987.

(3.) IT has been further argued that he had been a Sarpanch of the village for a decade and also remained Chairman of the Block Samiti, Malout in district Faridkot for several years and there was enmity in the village on account of the murder of S. Sham Singh Brar, the petitioner's father and there were other murders and cross-cases and that is why he shifted from District Faridkot to Chandigarh and the complainant has come forward to the Court at the instance of a retired DIG of police. On the other hand learned counsel for the respondent has pointed out that there are decrees of large sums of Civil Courts, pendifig against this accused there have been cases under Sections 392 and 420 of the Indian Penal Code etc. in 1968, 1971 and 1976 and even thereafter and not that the present complainant had any other object except seeking whatever relief to which he may be entitled. It may, however, be observed that it is not the stage to look into the alleged antecedents of the accused. The allegations and the counter-allegations regarding antecedents do not appear to be material for decision of the present petition.