JUGRAJ SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case is taken up for hearing through Video Conferencing.

(2.) Challenge in the present petition is to the orders passed by the Courts below, whereby an application moved by complainant-respondent Nos. 2 and 3, seeking permission for comparison of alleged signatures of Kulwant Singh on the alleged agreement to sell dated 28.07.2009 with his specimen/standard admitted signatures on Krishi Card issued by the Punjab National Bank, Khem Karan Branch, from a handwriting and fingerprints expert, was allowed.

(3.) The aforesaid application was filed in a complaint filed by the complainants, which is pending adjudication before the trial Court. The complainants are the widow and daughter of late Kulwant Singh. In the said complaint, they have averred that the agreement to sell dated 28.07.2009 allegedly executed by late Kulwant Singh, was forged and fabricated by petitionerJugraj Singh in connivance with the witnesses, stamp vendor and deed writer. The petitioners are the respondent Nos. 1 and 2, in the said complaint.