BALDEV SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Baldev Singh has filed this petition under Section 482 Cr.P.C. for quashing of the Calendra under Section 182 IPC (Annexure P-1) filed by the SHO, Police Station Deeng in the Court of JMIC, Sirsa and the subsequent proceedings taken thereon.

(2.) IN the aforesaid Calendra, it has been stated that Baldev Singh petitioner sent a complaint dated 17.2.2003 to Prime Minister of India against Naib Tehsildar Nathusari Chopta, Patwari Halwa Jodhkan, Bal Kishan Gir and Mahender Gir sons of Balwant Gir, Jhanda Singh and his two sons Satish Kumar and Sanjiv Kumar, Mahendergir Sarpanch of village Jodhkan and Balwant Singh son of Jai Karan with the allegations that Subhas Gir son of Balwant Gir resident of village Jodhkan was a person of unsound mind and his property was sold away at a throw away price by his brothers Mahender Gir and Balkishan Gir vide sale deed dated 7.5.2002 for a sum of Rs. 4,76,000/- which was purchased by Jhanda Singh in the name of his sons Satish Kumar and Sanjiv Kumar. It was further alleged in the complaint that the aforesaid Naib Tehsildar and Patwari Halqa had taken huge amount for registration of the sale-deed. It was also alleged that the registration of the sale-deed was under valued to evade the payment of stamp duty. In the reply filed by the respondent, it has been averred that the aforesaid complaint was thoroughly investigated, statements of all the concerned persons were recorded. It has been stated that during investigation the allegations in the complaint were found to be false. During the course of investigation, it came to light that the petitioner was interested in purchasing the aforesaid land and when the same was not sold to him, he had moved the false complaint so as to harass and humiliate the vendees, revenue officers and others. Under these circumstances, the aforesaid Calendra was prepared and presented to the Court, which is pending consideration before the Court of JMIC, Sirsa.

(3.) I have heard the learned counsel for the parties.