RESHAM SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No. 108 dated 5.7.2010 (Annexure P -5) under Sections 420/ 465/ 468/ 120 -B of the Indian Penal Code, 1860 registered at Police Station Zira District Ferozepur and all the subsequent proceedings arising therefrom. Prosecution story, in brief, is that on 11.6.2009 trial with regard to FIR No. 29 dated 4.5.1998 was pending in the court. Complainant had come to the court at Zira to attend the court proceedings in the said case. Petitioner asked the complainant to sign certain papers. Petitioner himself purchased the stamp papers and got the signatures of the complainant and his wife on certain blank papers/ stamp papers. Petitioner, in connivance with other accused, had thereafter, forged the agreement to sell on the said blank papers.

(2.) LEARNED counsel for the petitioner has submitted that the dispute between the parties was purely civil in nature. Petitioner had filed a suit for specific performance of agreement to sell in question dated 11.6.2009 and with a view to pressurize the petitioner in the said civil suit, FIR in question had been lodged by respondent No. 2.