KHAJAN CHAND Vs. JAGDISH AND ORS

JUDGEMENT

(1.) Khajan Chand, the petitioner has brought this petition under the provisions of section 482 Cr.P.C. for quashing of the order dated 08.02.2013 passed by learned Additional Sessions Judge, Jhajjar, vide which revision petition filed by the respondents-accused has been allowed and they have been discharged from the complaint case bearing No.98/A dated 29.09.2006.

(2.) The petitioner has filed a complaint against a number of persons for an offence punishable under sections 419, 420, 467, 468, 471 and 120-B IPC. The facts in brief are that on 08.09.1971 Ram Narain mortgaged his agricultural land with the complainant and a registered mortgage deed dated 08.09.1971 came into existence and mutation in this regard was also sanctioned on 29.09.1972. As the complainant had set up a cloth factory at Faridabad in the year 1972, he had shifted from his village Surehati to Faridabad and the mortgage deed dated 08.09.1971 was lost in shifting the house. On 20.07.2008 the complainant came to know , during a visit at Jhajjar, that accused nos. 1 to 5 in collusion with accused nos. 6 and 7 have made someone else impersonate the complainant before the revenue authority and got succeeded in getting a mutation of redemption and on the basis of false document, accused no.3 is said to have sold the land to one Santra Devi.

(3.) After taking preliminary evidence consisting of the statement of the complainant himself, learned Judicial Magistrate Ist Class, Jhajjar had passed order dated 07.05.2010 summoning the accused to stand trial for an offence punishable under sections 419, 420, 467, 468, 471 and 120-B IPC.