PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PAL Singh, Bhajan Singh and Udham Singh have filed this petition under section 482 of the Code of Criminal Procedure for quashing the First Information Report No. 331 dated August 5, 1980, got registered by the Manager of the Union Bank of India, Bilga at Police Station Nurmahal.

(2.) THE substance of the impugned First Information Report is that one Charan Singh had a Savings. Bank Account with the Union Bank of India, Bilga. Chanan Singh, an alleged accused in the said First Information Report, got a sum of Rs. 65000/- transferred from that account to his own Savings Bank account on the basis of a letter purported to be signed by Charan Singh who was residing outside India. Charan Singh paid a visit to India and came to the Bank on May 10, 1980 and he then came to know about the said transfer of money from his account to that of Chanan Singh. He vehemently denied having issued any letter of authority to Chanan Singh and denied his signatures on the letter which had been presented by Chanan Singh to the Bank on the basis of which the aforesaid amount was transferred from one account to the other. It was further alleged that when these facts were brought to the notice of said Chanan Singh he promised to deposit the money in the account of Charan Singh but he failed to do so despite repeated reminders. The Bank Manager on these allegations requested Police Station Nurmahal to register the case against Chanan Singh.

(3.) THE grievance of the petitioners is that they have nothing to do with the facts mentioned in the impugned First Information Report. They had attested a Will which was executed by aforesaid Charan Singh in favour of Chanan Singh. It is said that although the execution of the Will has, nothing to do with the matter relating to the impugned First Information Report but the Police have started investigation regarding the genuineness of the Will in the, investigation of the impugned First Information Report.