RUPINDER SINGH MANKU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered against him vide FIR No.06, dtd. 8/5/2021, at Police Station State Vigilance Bureau, Phase-1, District SAS Nagar, Mohali, under Ss. 409, 420, 419, 465, 467, 468, 471, 477-A, 201, 120-B IPC; Ss. 7, 13(2) of the Prevention of Corruption Act and Ss. 80, 81, 82 of the Registration Act.

(2.) The allegations, in nutshell, are to the effect that Iqbal Singh Revenue Patwari, alongwith his other co-accused Varinderpal Singh Dhoot, Naib Tehsildar, Rupinder Singh Manku, Joint Sub Registrar (petitioner), Daulat Ram, Revenue Patwari, Sham Lal, Rabbi Singh, Dharam Pal, Sucha Ram, Paramjit Singh, Ravinder Singh and Hans Raj had entered into a criminal conspiracy with each other and had usurped the Shamlat Deh land of Village Majrian bearing Khewat/Jamabandi No.273 (as per jamabandi for the year 1983-84), which was changed from the name of Gram Panchayat as owner of the aforesaid Shamlat Deh vide mutation No.2026, dtd. 7/5/1991 in the names of various private individuals without any rule or authorization permitting the same and the khasra girdawaris were also changed from the name of Gram Panchayat, Village Majrian by various Patwaris in the names of various private individuals including the aforesaid accused persons. It is alleged that forgery/tampering with the revenue record pertaining to aforesaid land in the 'Parrhat Patwar' had been made and many new persons had been shown as co-sharers in the aforesaid land and shares of many co-sharers had been increased. It is alleged that the aforesaid accused in connivance with each other had prepared forged and fabricated Power of Attorneys with respect to their fake shares in the aforesaid Shamlat Deh land of village Majrian.

(3.) As per the case of prosecution, shamlat land of Village Majrian, District Mohali was transferred in the name of 14 private individuals in the year 1991, the details of which are as follows: