ANIL BANSAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court assailing order dated 23.09.2020 (Annexure P-1) passed by the learned Additional Sessions Judge, Faridabad, whereby a revision directed against order dated 22.01.2020 passed by the learned JMIC, Faridabad, wherein charges were ordered to be framed in respect of offences punishable under Sections 420, 467, 468 & 471 IPC, has been dismissed.

(2.) The allegations, in nut-shell, as per the FIR dated 03.10.2015 (Annexure P-4) are to the effect that Tehsildar -cum- Sub Registrar, Faridabad made a written complaint to the police intimating that he had come to know that in several cases some pages of the registered documents have been replaced. The reason for such substitution of pages was alleged to be that the original documents, which were registered, duly fell within the ambit of the relevant Acts and Instructions and could be duly registered, but by way of such tampering/substitution of pages, some properties which could not have been registered were shown to be duly registered. In the said complaint, following 3 instances were also mentioned:

(3.) The matter was enquired into by the police and a challan was presented against 4 accused including the petitioner, namely, Anil Bansal.