MAHINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) With one stroke of pen, the petitioner and other revenue officers changed the mutation of a land measuring 5539 bighas of land in village Dabkoli Khurd by changing the earlier mutation. This land was in cultivating possession of tenants for over 100 years.

(2.) Based on the complaint made, FIR No.291, dated 20.12.2005, was registered under Sections 420, 465, 467, 468, 471, 120-B IPC, at Police Station Indri, District Karnal. The petitioner seeks quashing of this FIR and all subsequent proceedings, though the charges against him have also been framed on 28.4.2012 by Judicial Magistrate Ist Class, Karnal.

(3.) According to the petitioner, the compelling circumstances for him to make the present approach has arisen on filing of a supplementary report under Section 173(8) of Cr.P.C in which the petitioner has been implicated. This complaint was filed against Sh.Vinod Kumar, Sh.Ashok Kumar sons of Sh.Bishan Sawroop, Bharat Bhushan and Jamshed Ali, residents of Uttar Pradesh. The enquiry in this case has been conducted by the Flying Squad of Chief Minister, Haryana. Jai Pal son of Mamu Ram, Vijay Pal son of Ram Kishan, Bablu son of Kabool Singh, Zile Singh son of Baisakshi Ram, Nathi Ram son of Ram Dia, Rajinder son of Parmail resident of Village Dabkoli Khurd have levelled allegations in their affidavit, alleging that about 150 harijan families have been cultivating the land in this village for about 100 years.