MOHINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Crl. Misc. No.17784 of 2013 Miscellaneous application is allowed. Documents Annexures P-1 and P-3 are taken on record and the petitioner is granted exemption from filing certified copies thereof.

(2.) Crl. Revision No. 998 of 2013 Mohinder Singh, the petitioner has brought this petition under the provisions of section 401 Cr.P.C. questioning the legality of the order dated 07.02.2013 passed by learned Additional Sessions Judge (Fast Track Court), Jalandhar, whereby the order dated 07.05.2012 passed by learned Additional Chief Judicial Magistrate, Jalandhar has been set aside. Vide order dated 07.05.2012 learned Additional Chief Judicial Magistrate, Jalandhar, had ordered summoning of respondent no.2-accused to face trial for an offence punishable under section 379 IPC.

(3.) Learned counsel for the petitioner has contended that the petitioner is son of Kartar Singh. According to him, Kartar Singh had a brother named Kehar Singh. Kehar Singh and Kartar Singh owned about 12 acres of land. Out of it, land measuring 6 acres was ancestral and the remaining land was self acquired.