AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CHALLENGE in this petition under Section 482 of the Code of Criminal Procedure (in short the Cr.P.C.) is the order of summoning dated 13.09.2012 (Annexure P -6) passed by learned Sub Divisional Judicial Magistrate, Khanna vide which the present petitioner has been summoned under Section 319 of the Cr.P.C. in respect of offence under Sections 420, 468 and 471 of the Indian Penal Code ( in short the IPC) in FIR No.166 dated 18.09.2007 at Police Station Khanna and order dated 6.3.2014 passed by Sessions Judge vide which revision petition was dismissed.

(2.) BRIEF facts of the case are that complainant lodged FIR with the allegation that Amarjit Singh and Rajesh Kumar entered into conspiracy and played a fraud with the complainant and took Rs.3,00,000/ - against the sale of land owned by Jagjit Singh son of Joginder Singh resident of Rohan Khanna by putting false signatures on the agreement dated 19.3.2007.

(3.) THE prosecution moved an application under Section 319 of the Cr.P.C., for summoning the petitioner as additional accused. The said order was challenged by the present petitioner before learned Sessions Judge, Ludhiana. Shri Sanjiv Joshi, learned Additional Sessions Judge , Ludhiana vide order dated 6.3.2014 dismissed the said revision petition.