PARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Tersely, the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record are that, initially in the wake of complaint of complainant-Dalbir Kaur widow of Jaipal Singh Dhillon, respondent No.2(for brevity "the complainant"), a criminal case was registered against the petitioner and his other coaccused, by means of FIR No.389 dated 14.11.2006, on accusation of having committed the offences punishable under Sections 419, 420, 467, 468, 471 and 120-B IPC, by the police of Police Station Civil Lines Amritsar.

(2.) The complainant claimed that her husband Jaipal Singh Dhillon was the owner of the land in question, situated in village Manwala, Tehsil and District Amritsar. After his death, she along with his other LRs, inherited and became owner of the entire property left by Jaipal Singh Dhillon(deceased). According to the complainant that, the petitioner accused-Parminder Singh and his other co-accused had fraudulently prepared a forged General Power of Attorney dated 13.09.1995 of Jaipal Singh Dhillon and her uncle Madan Gopal Singh, whereas her husband had expired on 20.07.1988 and fraudulently executed two forged sale-deeds dated 23.04.1997 and 15.02.2001 in favour of his mother Sarabjit Kaur wife of Kashmir Singh.

(3.) Levelling a variety of allegations and narrating the sequence of events in detail, in all, according to the prosecution that the petitioner and his other co-accused hatched a criminal conspiracy, fraudulently prepared the false General Power of Attorney and sale-deeds, cheated the complainant in order to grab the property, on the basis of pointed false and forged documents. In the background of these allegations and in the wake of complaint of the complainant, the present criminal case was registered against the petitioner-accused, in the manner depicted hereinabove.